GANESH BABU Vs. ADVENTURIES INDIA AND ORS.

JUDGEMENT

(1.) Instant application has been given the nomenclature 'Original Petition' ('OP' for brevity) and it is under Section 34 of 'The Arbitration and Conciliation Act, 1996 (Act 26 of 1996)', which shall hereinafter be referred to as 'A and C Act' for the sake of brevity, with a prayer to dislodge/set aside an 'arbitral award dated 17.09.2014' (hereinafter 'impugned award' for brevity) made by an 'Arbitral Tribunal' ('AT' for brevity), constituted by a sole Arbitrator.

(2.) Today in the web/virtual hearing on a video-conferencing platform, Ms.Preethi S Arasu, learned counsel representing counsel on record for sole petitioner and Mr.A.Mohan, learned counsel on record for the contesting first respondent are before me. To be noted, sole Arbitrator who instituted AT which made the impugned award has been arrayed as second respondent.

(3.) Both the learned counsel agreed for the matter being taken up for final hearing. Therefore, the matter was taken up and heard out.