(1.) The appellant (hereafter 'Welspun') has filed the present appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act') impugning an order dtd. 20/11/2018 (hereafter 'the impugned order') passed by the learned Single Judge, whereby the appellant's application under Sec. 34 of the A&C Act, seeking to set aside an arbitral award dtd. 23/7/2018 (hereafter 'the impugned award'), was rejected.
(2.) The impugned award was rendered by majority of 2:1 by an Arbitral Tribunal comprising of three members. Whilst the majority was of the view that the claims of Welspun, as included in the Final Bill, were barred by limitation, one of the members of the Arbitral Tribunal (minority) expressed a contrary view.
(3.) The learned Single Judge concurred with the view that the claims, as contained in the Final Bill, were barred by limitation for the reason that the arbitration had not commenced within a period of three years from the due date for payment of the Final Bill, as claimed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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