DILIPSINGH KANUBHA GOHIL Vs. KOTAK MAHINDRA BANK LTD

JUDGEMENT

(1.) In present petition, the petitioner has prayed, inter alia, that:-

(2.) This petition arises in connection with the arbitration proceedings instituted by the respondent Bank which culminated into an award passed by the arbitrator.

(3.) So as to consider the controversy raised by the parties, it is necessary and appropriate to take into account certain relevant facts.