YOGESH JAIN Vs. RAKESH JAIN

JUDGEMENT

(1.) THE petitioner in both OMPs i.e. Yogesh Jain, Preeti Jain and Apoorve Jain have challenged the interim Award dated 1st April, 2010 passed by the sole Arbitrator who is related to both parties. The objections are filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act").

(2.) SIGNED copy of the Award was allegedly sent to the petitioners by speed post.

(3.) SIMILARLY , Apoorve Jain who is the petitioner in OMP No.688/2012 filed the objection on 26th July, 2012 has made a statement that it was only on 16th April, 2012 when he received show cause notice for his appearance for 17th May, 2012 in Execution Petition come to know about the passing of Award. He is residing outside India. The objections were filed through Anupraksha Jain. It is stated in the petition that he was not aware about the Award, therefore, the objection filed by him are within the prescribed period of time.