MAN INDUSTRIES (INDIA) LTD Vs. IOCL

JUDGEMENT

(1.) C M APPL. 15221/2017 (for condonation of delay)

(2.) The appellant is not represented today. It was not represented even on the previous date of hearing.

(3.) The present appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act') challenges the judgment and order of the learned Single Judge to the extent it allowed Section 34 petition of the respondent-Indian Oil Corporation Ltd. (hereafter 'IOCL'). The two issues it is stated in the impugned order were in respect of the price discount of 11% for defective supplies made by the appellant to the IOCL and the other was as to whether it was bound to accept the quantities supplied in excess of the contracted amount.