MAHALAXMI LIGHT HOUSE Vs. CHIEF ELECTORAL OFFICE

JUDGEMENT

(1.) IA No. 5839 of 2017.

(2.) The application is disposed of.

(3.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the 'Act') impugning the arbitral award dated 07.01.2017 (hereafter 'the impugned award') passed by the Sole Arbitrator, Justice Jaspal Singh (Retired).