AMRIK SINGH & ANR Vs. TRUEBLUZ CLOTHING

JUDGEMENT

(1.) The petitioners have filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter "the Act") impugning an arbitral award dated 14.10.2014 (hereafter "the impugned award") passed by the Arbitral Tribunal comprising of Sh Rajesh Kumar, the Sole Arbitrator.

(2.) The petitioners claim that they had no notice of the constitution of the said Arbitral Tribunal. It is further claimed by the petitioners that the Arbitral Tribunal has no jurisdiction to proceed with the matter, as it was not constituted with the concurrence or consent of the petitioners.

(3.) Although, the notice of the present petition was served on the respondent, the respondent has not entered appearance. It is also seen that none had appeared on behalf of the respondent on the last date as well. In the circumstances, this Court does not consider it apposite to defer the hearing of the present petition any further.