MOHAN MEAKIN LTD Vs. INTERNATIONAL BREWERIES LTD

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 25th February, 2017 passed by the Sole Arbitrator in the arbitration proceedings titled Mohan Meakin Limited vs. International Breweries (P) Ltd.

(2.) The disputes between the parties are in relation to the 'Contract Brewing Agreement' dated 14th June, 2001. Some of the terms and conditions of the contract that are relevant for the purpose of the present petition are reproduced herein below:- xx xxx

(3.) The petitioner, claiming that in terms of the above agreement, the respondent had not cleared its liability towards the 'Ex-Brewery prices' for the supplies made by the petitioner to the respondent or to the INDENTORS, invoked the arbitration agreement. The said invocation led to an Award dated 23rd April, 2008, which was set aside by this Court vide order dated 28th July, 2010, appointing the arbitrator who has passed the impugned Arbitral Award.