COASTER SHOE COMPANY PVT LTD Vs. HARPREET KAUR

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioner challenging the Arbitral Award dated 13.04.2018 passed by the Sole Arbitrator adjudicating the disputes between the parties.

(2.) The respondent had filed a Civil Suit, being CS(OS) 3138/2014, titled as Smt. Harpreet Kaur v. Coaster Shoes Pvt. Ltd., before this Court praying for eviction and mesne profit against the petitioner. The petitioner, in turn, filed an application under Section 8 of the Act seeking reference of the disputes to Arbitration relying upon Clause 16 of the Lease Deed dated 01.04.2012 executed between the parties.

(3.) This Court by its order dated 08.12.2014 passed in the above suit referred the parties to the Arbitration and appointed the Sole Arbitrator who has passed the Impugned Award.