FIITJEE LTD Vs. DUSHYANT SINGH & ANR

JUDGEMENT

(1.) I.A. 16618/2018 Allowed, subject to just exceptions.

(2.) Apart from the grievance of the petitioner that the arbitration proceedings are not being conducted in a proper manner, it appears that the statutory period of twelve (12) months expired on 27.9.2018.

(3.) I may only indicate that in order to demonstrate that the arbitration proceedings are not being conducted properly by the learned Arbitrator, reference has been made to the cross-examination of respondents' witness.