INDIAN BANK Vs. MORRIS SAMUEL CHRISTIAN

JUDGEMENT

(1.) The petitioner-Indian Bank initially approached this Court by challenging an 'interim measure award passed by the respondent no.1-Morris Samuel Christian in Arbitration Case No.23 of 2020. Subsequently, pending the petition, it appears that the respondent no.1- Sole Arbitrator passed the final award dtd. 24/11/2020. By the aforesaid award, the suit of the respondent no.2 was allowed and the term loan which is the subject matter of the award, was interfered with.

(2.) Facts in brief indicate as under:

(3.) Mr.Neeraj Vasu learned counsel for the petitioner would make the following submissions: