GAIL GAS LIMITED Vs. SHYAM GLASS WORKS

JUDGEMENT

(1.) The present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (the Act) seeks to assail the arbitral award dtd. 28/10/2022 passed by the learned Arbitrator as rectified on 9/2/2023.

(2.) Vide the impugned award, the learned Arbitral Tribunal has after coming to the conclusion that respondent could not be held liable for tampering of the meter or seals or any internal part of the metering skid installed in the respondent"s premises rejected the petitioner's claim against the respondent for damages of Rs.1.62 Crores.

(3.) Before dealing with submissions of the learned counsel for the petitioner, the brief factual matrix as is necessary for adjudication of the present petition may be noted.