LAWS(DLH)-2022-3-59

PRIUM VERMA Vs. KEDRION BIOPHARMA INDIA PVT. LTD.

Decided On March 15, 2022
Prium Verma Appellant
V/S
Kedrion Biopharma India Pvt. Ltd. Respondents

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') impugning an arbitral award dtd. 20/9/2019 (hereafter the 'impugned award') rendered by an Arbitral Tribunal comprising of a Sole Arbitrator (hereafter the 'Arbitral Tribunal').

(2.) The impugned award was rendered in respect of disputes that had arisen between the parties in connection with a Distribution Agreement dtd. 5/2/2016 (hereafter the 'Distribution Agreement').

(3.) In the year 2015, a partnership firm under the name and style, Qualichem Biologicals (hereafter the 'Firm') was constituted by three partners - Ms Jyoti Verma, Ms Prium Verma [the petitioner in OMP (Comm) 54/2020] and Ms Vineeta Sharma [represented through her legal representative Mr Pramod Sharma, as the petitioner in OMP (Comm) 502/2019].