ALPRO INDUSTRIES Vs. AMBIENCE PVT. LIMITED

JUDGEMENT

(1.) This petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'Act') challenging the Interim Award dtd. 6/9/2019 (hereinafter referred to as 'Impugned Interim Award') passed by the Arbitral Tribunal comprising of a Sole Arbitrator, dismissing the prayer of the petitioner (the Claimant in the arbitration proceedings) for inclusion/impleadment of respondent no.2 i.e. Alankar Apartments Private Limited.

(2.) The petitioner, M/s Alpro Industries, a partnership firm registered under the Partnership Act, 1932, is engaged in the promotion of aluminium doors, windows, facade works, under the brand name 'Alpro'.

(3.) Respondent no. 1, Ambience Private Limited, is a company existing under the laws of India. Respondent no. 2, M/s. Alankar Apartments Private Limited, is also a company existing under the laws of India.