SIDHI INDUSTRIES Vs. RELIGARE FINVEST LIMITED

JUDGEMENT

(1.) The petitioners have challenged the award by filing of objection under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") for setting aside the arbitral award passed by the Arbitrator (respondent No.2) dated 30th August, 2014.

(2.) Along with the objection, the petitioners have also filed an application for condonation of delay of 15 days in filing the objections under Section 34 of the Act as the impugned award was published on 30th August, 2014, however as per the petitioners, the same was received by them on 16th September, 2014.

(3.) The objections were filed on 12th February, 2015.