MOTILAL OSWAL SECURITIES LTD. Vs. RAKSHAK KAPOOR

JUDGEMENT

(1.) This petition under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") has been filed by the petitioner challenging the Appellate Arbitral Award dated 03.02.2015 passed by the Panel of Appellate Arbitral Tribunal at the National Stock Exchange of India Ltd. (hereinafter referred to as the "NSE") under the Byelaws, Rules and Regulations of the NSE.

(2.) The brief facts of the case are that the petitioner is a stock-broker and a member of the NSE and had engaged respondent no.2 as its SubBroker, executing Broker-Sub Broker Agreement dated 06.10.2005.

(3.) On the other hand, respondent no. 1 is an individual investor registered as a client with the petitioner.