GAIL (INDIA) LTD Vs. JINDAL SAW LTD

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions. The application is disposed of.

(2.) For the reasons stated in the application, the delay in filing is condoned. The application is disposed.

(3.) The present appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") assails the order dated 13th February, 2019 passed by the learned Single Judge in O.M.P. No.410/2009, whereby the learned Single Judge has rejected the objections filed by the Appellant/GAIL (India) Ltd. to the arbitral Award dated 20th February, 2009.