NATIONAL AGRICULTURAL COOPERATIVE MARKETING FEDERATION OF INDIA LTD.(NAFED) Vs. NATIONAL SPOT EXCHANGE LIMITED

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions.

(2.) By the impugned Award dated 1st May, 2017, the Arbitrator has awarded as under:

(3.) By an agreement dated 30th December, 2008, entered into between the petitioner and respondent, the respondent was appointed as a State Level Agency (SLA) in the State of Andhra Pradesh, for the season 2008-09, for the purposes of procurement of cotton and processing of cotton by ginning and pressing to convert it into cotton bales. Another agreement was entered into between the petitioner and respondent for the season 2012-13.