INDIA PISTONS LIMITED Vs. RHENUS CONTRACT LOGISTIC

JUDGEMENT

(1.) (Delivered by the Hon'ble Chief Justice) Reasons, which are the lifeblood of any process of assessment, may be found in a solitary sentence in cases; whereas no shred of reasoning may be discovered in ten pages of literature delivered upon the conclusion of the assessment. The perceived lack of reasons in the judgment and order impugned is complained of herein.

(2.) The principal plank of attack in this appeal under Sec.37 of the Arbitration and Conciliation Act, 1996 against an order dismissing a challenge to an arbitral award is that the entire matter was considered in the following solitary paragraph to dispel the wide gamut of challenge that had been launched by the appellant:

(3.) To appreciate the contentions put forth on behalf of the appellant, particularly in the context of the cart and horse and chicken and egg allegories, this order must begin from the beginning, though the end may already have been indicated.