MILLENNIUM SCHOOL Vs. PAWAN DAWAR

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the 'A&C Act') impugning an arbitral award (hereinafter the 'impugned award') dtd. 28/2/2020 delivered by an Arbitral Tribunal comprising of a Sole Arbitrator (hereinafter the 'Arbitral Tribunal').

(2.) The impugned award was rendered in the context of disputes that have arisen between the parties in relation to the Agreement dtd. 1/4/2012.

(3.) Mr Pawan Dawar (hereinafter 'the respondent') is engaged in the business of providing transport services and carries on his business under the name and style of his proprietorship concern M/s Genesis Enterprises (hereinafter 'GE').