RAKESH KUMAR GOSWAMI Vs. NEELAM KHURANA

JUDGEMENT

(1.) Petitioner by this petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as 'the Act') impunges the arbitral award dated 21.02.2012 passed by the learned arbitrator in favour of the respondent in the case of 'Neelam Khurana vs Rajesh Kumar Goswami'.

(2.) Before reverting to the grounds of challenge, the factual matrix may be seen :-

(3.) The learned counsel appearing on behalf of the petitioner has challenged the impugned award on the ground the petitioner was never served with the notice by the learned arbitrator and was not aware of the proceedings pending against him and hence no opportunity was given.