ATMIYA CHEMICALS Vs. GAS AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) Ia No. 11622/2016

(2.) Application stands disposed of.

(3.) The petitioner (hereafter "Atmiya") has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter "the Act"), inter alia, assailing an award dated 25.05.2016 (hereafter "the impugned award") made by the Sole Arbitrator, Justice Mukul Mudgal (Retd.), former Chief Justice of Punjab and Haryana High Court.