ICI-SOMA JV Vs. SIMPLEX INFRASTRUCTURES LTD

JUDGEMENT

(1.) Ia No.11337/2016

(2.) The learned counsel for the applicant has mainly urged three grounds in support of the above prayer.

(3.) Insofar as the first objection is concerned, the same is founded on the basis that the Arbitration and Conciliation (Amendment) Act, 2015 (hereafter "the Amendment Act") is not applicable to the Arbitral Award in question. The question whether Section 26 of the Amendment Act which provides for application of the Amendment Act to the arbitral proceedings reads as under:-