IMC LIMITED Vs. DEENDAYAL PORT TRUST

JUDGEMENT

(1.) The present petition is filed by the petitioner - Company under Articles 19(1)(g), 226 and 227 of the Constitution of India as well as under the provision of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act") for the prayers inter alia that appropriate writ, order or direction may be issued for quashing and setting aside the impugned order dated 14.03.2018 (with reasons as recorded on 26.03.2018) passed by the Hon'ble Arbitral Tribunal and also to call for the records and stay the further proceedings before the Hon'ble Arbitral Tribunal.

(2.) The facts of the case briefly summarized are as follows :

(3.) Heard learned Senior Counsel, Shri S.N. Soparkar appearing with learned advocate, Shri Dhaval Shah for the petitioner, learned Senior Counsel, Shri Mihir Thakore with learned Senior Counsel, Shri P.K. Jani appearing with learned advocate, Shri Dhaval Vyas for the respondent no.1 and learned Senior Counsel, Shri R.S. Sanjanwala appearing with learned advocate, Ms. Gargi Vyas for the respondent no.2