VISHWA NATH AGRAWAL Vs. SATYAWATI DEVI

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 34 of the arbitration and Conciliation Act, 1996 for setting aside of the arbitral award dated 19. 8. 2000 of the sole Arbitrator Sh Sandeep Tandon in the matter of karamyogi Group. The petition is also accompanied with an application under Section 14 of the Limitation Act for exclusion of time spent in pursuing the earlier OMP No. 267/2000 wherein the petitioners were respondents No. 3,16,11,19 and 20 respectively.

(2.) 1 have heard Mr. Sanjay Jain, learned Senior Advocate who appeared on behalf of the petitioners and have also perused the paper book of the present petition.

(3.) THE factual matrix of the case giving rise to this petition is as follows;