DEPARTMENT OF LAND RESOURCES Vs. MUKESH AND ASSOCIATES

JUDGEMENT

(1.) This is a petition filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter "the Act") seeking to set aside the arbitral award dtd. 10/1/2020 as amended on 13/2/2020 passed by the learned Sole Arbitrator in ARB.P. 174/2018.

(2.) It is stated by Mr. Gogna, learned CGSC for the petitioner, that the award is liable to be set aside on the grounds stated under Sec. 34(2)(a)(ii) and (iv) of the Act, as well as Sec. 34(2)(b)(ii) of the Act.

(3.) He states that the award suffers from both factual and legal errors.