SHABNAM DHILLON Vs. ZEE ENTERTAINMENT ENTERPRISES LTD

JUDGEMENT

(1.) This is an appeal directed against the order dated 22.2.2018 passed by the learned arbitrator under Sec. 17 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act"). For the sake of convenience, the parties to the proceedings will be referred to as under:

(2.) Furthermore, wherever necessary, unless the context requires otherwise, the aforementioned individuals and/or entities will be collectively referred to as 'parties'.

(3.) In order to adjudicate upon this appeal, the following broad facts are required to be noticed:-