METAL CLOSURES Vs. RELIGARE FINVEST LTD.

JUDGEMENT

(1.) The petitioners have filed the abovementioned objection petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") for setting aside an Arbitral Award dated 17th September, 2014.

(2.) Before dealing with the objections filed by the petitioners, it is necessary to refer certain admitted facts.

(3.) Despite of service, the petitioners were unrepresented in the hearing held on 17th July, 2014. One more opportunity was granted to the petitioners to appear before the Tribunal and contest the case on 12th August, 2014.