PCI LTD Vs. PARAGON CABLE INDIA

JUDGEMENT

(1.) This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (in short '1996 Act') seeking to assail the award dated 5.5.2017.

(2.) A perusal of the award would show that the respondent, i.e. the original claimant, had sought the following reliefs:

(3.) The record would show that the respondent had manufactured cables for the petitioner.