THE NATIONAL FEDERATION OF URBAN CO-OPERATIVE BANKS AND CREDIT SOCIETIES LTD. Vs. THE COSMOS CO-OPERATIVE BANK LTD

JUDGEMENT

(1.) Exemptions are allowed, subject to all just exceptions.

(2.) The applications are disposed of.

(3.) The National Federation of Urban Co-operative Banks and Credit Societies Ltd. (hereafter ,,NFSL) has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter ,,the Act) inter alia praying that the Arbitral Award dated 29.09.2016 (hereafter ,,the impugned award) passed by the Sole Arbitrator, be set aside.