MAHANAGAR TELEPHONE NIGAM LTD Vs. UNITECH LTD

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as 'the Act') has been filed by the petitioner for quashing of the impugned arbitral award dated 11.10.2012.

(2.) The brief facts as alleged by the petitioner/objector are as follows:-

(3.) The learned senior counsel for the petitioner submit as per judgment dated 23.11.2009 the learned arbitrator was directed to give reasons for amounts so awarded in his award dated 28.01.2000, but the learned arbitrator went ahead and so far as claims No.4b and 4d are concerned he did not give sufficient reasons for awarding such sums yet again and qua claim No.5 he without any cogent reason gave the award for an extended period viz. till December, 1998.