SUNIL SETHI Vs. HERO FINCORP LTD.

JUDGEMENT

(1.) This is a petition filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 seeking setting aside of the ex parte award dtd. 17/5/2022 passed by the Sole Arbitrator awarding a sum of Rs.6,05,46,413.80 in favour of the respondent and against the petitioner.

(2.) It is stated by Mr. Singh, learned counsel appearing for the petitioner that in the present case, the appointment of the Arbitrator is itself faulty.

(3.) The brief facts are as under: