GAIL (INDIA) LTD Vs. S K JAIN

JUDGEMENT

(1.) This petition is filed under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Arbitration Act, 1996') seeking to impugn the award dated 08.03.2016.

(2.) I have heard the learned counsel for the parties.

(3.) This matter was heard earlier also and judgment was reserved. Today, the matter was re-fixed for clarifications.