SNG DEVELOPERS LIMITED Vs. VARDHMAN BUILDTECH PRIVATE LIMITED

JUDGEMENT

(1.) This petition, under Sec. 34 of the Arbitration and Conciliation Act, 1996, ("the 1996 Act"), calls into the question the legality of an interim award dtd. 1/11/2021, passed by the learned Arbitral Tribunal, presently in seisin of the disputes between the parties.

(2.) The impugned award addresses two objections, raised by the petitioner (who was the respondent before the learned Arbitral Tribunal), to the copy of an Agreement to Sell dtd. 4/4/2011, which was sought to be presented in evidence by the respondent (who was the claimant before the learned Arbitral Tribunal).

(3.) The impugned award addresses the objections of the petitioner, to the admissibility of the aforesaid document. As such, given the limited scope of controversy, it is not necessary to refer to the disputes between the parties, forming subject matter of consideration in arbitration.