SELECT REALTY Vs. INTEC CAPITAL LIMITED

JUDGEMENT

(1.) The petitioners, having suffered an award passed by the learned Arbitral Tribunal, consisting of a sole arbitrator, on 21/1/2021, have approached this Court under Sec. 34 of the Arbitration and Conciliation Act, 1996 (the 1996 Act) for setting aside the award.

(2.) The only ground urged by Mr. Chaudhary, learned counsel for the petitioners, is that the appointment of the arbitrator, who arbitrated on the dispute, was illegal.

(3.) When this matter had come up before this Court on an earlier occasion, the stand of Mr. Chaudhary was that there was no arbitration agreement in existence between the parties. This stand was vociferously opposed by Ms. Mallika Ahluwalia, learned counsel for the respondent, who undertook to place the arbitration agreement on record.