SRINIWAS RAMCHANDRA DEO Vs. RELIGARE FINVEST LTD

JUDGEMENT

(1.) PRESENT is an appeal under Section 37 of the Arbitration and Conciliation Act (hereinafter referred to as 'the Act') for setting aside the impugned order dated 17.01.2012 passed by the learned ADJ, Tis Hazari Court, Delhi wherein objections filed by the appellant under Section 34 of the Act have been dismissed.

(2.) BRIEFLY, the facts relevant for the disposal of the present appeal are as under:-

(3.) LEARNED counsel for appellant has contended that the appellant had informed his inability to attend the proceedings due to ailment vide letters dated 30.07.2009 and 05.09.2009 respectively as such the Arbitrator ought not have proceeded in the matter in the absence of the appellant. It is contended that the award passed in the matter is against the principles of natural justice as the appellant had not been heard in the matter, as such the same is liable to be set aside.