LAWS(DLH)-2017-5-212

SUDHIR GOPI Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

Decided On May 16, 2017
Sudhir Gopi Appellant
V/S
INDIRA GANDHI NATIONAL OPEN UNIVERSITY Respondents

JUDGEMENT

(1.) I.A. No. 1239/2016

(2.) The application stands disposed of.

(3.) Shri Sudhir Gopi, Chairman and Managing Director of Universal Empire Institute of Technology (UEIT) has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter 'the Act') for setting aside the arbitral award dated 20.07.2015 (hereafter 'the impugned award') delivered by the sole arbitrator.