SOUTH DELHI MUNICIPAL CORPORATION Vs. PURNANAND

JUDGEMENT

(1.) This is an appeal directed against the order of the learned Single Judge dtd. 4/3/2021, passed in an application preferred by the appellants under Sec. 36(2) of the Arbitration and Conciliation Act, 1996 [in short the 1996 Act?].

(2.) Before we proceed further, there are two fundamental legal markers that need to be reiterated and concerning these markers, there can hardly be any doubt.

(3.) With this preface, what is required to be noticed for adjudicating the present appeal is the following dates and events, which are not, in dispute.