KALAVALLI PROP Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Captioned 'original petition' ['OP' for the sake of brevity, convenience and clarity] has been presented in this Court on 11.10.2013 inter-alia assailing an 'arbitral award dated 23.07.2013 bearing reference No.ARB/KA/2011' [hereinafter 'impugned award' for the sake of brevity, convenience and clarity] made by a 'Arbitral Tribunal' ['AT' for the sake of brevity, convenience and clarity] constituted by a sole arbitrator.

(2.) In the captioned OP, Mr.P.Amarnath, learned counsel on record for sole petitioner and Mr.V.Anantha Natarajan, learned counsel for 'Indian Oil Corporation Limited' ['IOC' for the sake of brevity] on behalf of contesting respondents 1 to 3 are before me in this web hearing on a video conferencing platform i.e., virtual hearing. This Court with the consent of both learned counsel took up the captioned OP for final disposal and heard out the same.

(3.) Before plunging into the core matter there are two peripheral aspects which need to be looked into. One peripheral aspect is prayer in captioned OP. Prayer in captioned OP reads as follows: 'It is therefore humbly prayed that this Hon'ble Court may be graciously pleased to: