MAHAVIR PRASAD GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Introduction The petitioner has filed the present petition under Ss. 14 and 17 of the Arbitration Act, 1940 (hereafter 'the Arbitration Act'), inter alia, praying that directions be issued to the learned Arbitrator (respondent no.2) to file the original award dtd. 2/3/2021 (hereafter 'the Award'). The petitioner further prays that in terms of Sec. 17 of the Arbitration Act, a judgment be rendered in terms of the Award.

(2.) By an order dtd. 19/4/2021, this Court had directed the learned Arbitrator (respondent no.2) to file the Award along with the arbitral record in this Court. Respondent no.2 has since, filed the Award along with the arbitral record.

(3.) On 17/11/2021, this Court had called upon the parties to file objections to the Award, if any. Respondent no.1 (hereafter 'the Respondent') has not filed any objection to the Award but has filed an application (being IA No.2118/2022) seeking dismissal of the present petition. Mr Ashok Singh, learned counsel appearing for respondent submits that the objections stated in the said application may be treated as objections to the petition as well as the Award. Factual Background