TELECOMMUNICATIONS CONSULTANTS INDIA LTD Vs. NAVNEET BUILDERS LTD

JUDGEMENT

(1.) None has appeared for the Respondent in this matter after 13th April, 2009. The matter has been adjourned for the last six to seven hearings.

(2.) The Respondent is, thus, proceeded ex-parte.

(3.) The present petition under Section 34 of the Arbitration and Conciliation Act, 1996 seeks setting aside of the award dated 27th June, 2007 passed by the sole arbitrator in the matter M/s. Navneet Builders Ltd. ("Navneet") v. M/s. Telecommunications Consultants India Ltd. ("TCIL").