CHANDERMANI PVT LTD Vs. DAWER FABRICS

JUDGEMENT

(1.) C.M.No.15959/2014 (restoration)

(2.) The application is allowed and disposed of.

(3.) This petition under Article 227 of the Constitution of India challenges the impugned judgment of the first appellate court dated 13.10.2005 by which the first appellate court has dismissed the first appeal filed against the order of the original Court dated 04.2.2005 dismissing objections under Section 34 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'the Act') which were filed by the petitioner to the Award of the arbitrator dated 27.1.1999. It is not disputed that objections which have been filed by the petitioner were to be dealt with under Section 34 of the Act.