JOGINDER SINGH DHAIYA Vs. M.A. TARDE

JUDGEMENT

(1.) The petitioner, by this petition, has challenged the Award dated 17th February, 2014 passed by the Sole Arbitrator whereby the application for substitution of legal representative of Mr. M.A. Tarde filed by the petitioner under Section 40 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') was dismissed as being time barred and the arbitration proceedings were held to have abated.

(2.) I, at the outset, quote the relevant finding of the arbitrator in the impugned award/order:

(3.) The dispute between the parties arose out of Agreement to Sell dated 12th October, 2006 between the petitioner and Late Shri M.A. Tarde, the predecessor of the respondents.