(1.) No one appears for the respondent no. 1 in spite of service. Respondent no. 1 has not been appearing even earlier and he was proceeded ex-parte vide order dated 26.3.2012.
(2.) This first appeal filed under Section 37 of the Arbitration and Conciliation Act, 1996 impugning judgment of the court below dated 31.01.2011 which has allowed the objections by setting aside the impugned Award dated 18.3.2006 and remanded the matter to the arbitrator to decide afresh in accordance with law on the ground that the objector/respondent no. 1 herein was allegedly not served in the arbitration proceedings.
(3.) The relevant para of the impugned judgment is para 10 and which reads as under :