ESSAR POWER LIMITED Vs. INDIA INFRASTRUCTURE FUND

JUDGEMENT

(1.) Essar Power Ltd. has filed the present appeal under Section 37 (2) (b) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") against the impugned order dated 8th August, 2016.

(2.) I have been informed that the applications under Section 17 of the Act are coming before the Arbitral Tribunal on 5th September, 2016. The appellant has now filed the reply in the application. Mr. A.S.Chandhiok, learned Senior counsel appearing on behalf of the respondent submits that the respondent has no objection if the reply is taken on record.

(3.) While fixing the date of hearing in the pending applications, the directions were also passed by the Arbitral Tribunal on 8th August, 2016 to the following effect:-