(1.) BY this petition, the petitioner has assailed validity of award dated 14th/23rd August, 2003 passed by Mr. J. S. Sood, sole Arbitrator on various grounds.
(2.) THE facts relevant for purpose of deciding this petition are that Sh. S.C.Aneja and Smt. Sushil Bajaj had entered into a collaboration agreement on 5th January, 1983. The collaboration agreement contained following arbitration clause:-
(3.) THE claimant submitted that while claimant was running Alka cinema as per the agreement upto 1st April, 1998 when suddenly on the night, 2nd April, 1998, Sh. S. C. Aneja with the help of one inspector Bal Sharma and other police official broke open the locks of the building, abused and manhandled the representatives and employees of claimant, kept them in illegal custody throughout night and obtained their signatures on blank papers. The officials and employees of claimant were allowed to leave, only on the next morning and the cinema was forcibly occupied by Sh.S.C.Aneja.