GAIL INDIA LTD Vs. FIBCOM INDIA LTD

JUDGEMENT

(1.) By this order I propose to decide the present petition filed under Section 27 of the Arbitration and Conciliation Act, 1996.

(2.) The disputes between the parties were referred for adjudication to Mr.Justice Anil Dev Singh (Retd.) as an independent Arbitrator. After completion of pleadings, the respondent filed affidavit by way of evidence of its witness namely Mr.Sachin Kumar, working as Assistant General Manager with the respondent.

(3.) The examination-in-chief of the said witness was recorded before the learned Arbitrator on 12th December, 2011.