EVOLVE BUSINESS VENTURES Vs. AIRPORT DIRECTOR

JUDGEMENT

(1.) Application No.2497 of 2023 has been filed under Sec. 34(4) of the Arbitration and Conciliation Act, 1996 (in short 'the Act') by the Petitioner in Arb.O.P.(Com.Div.) No.190 of 2023. The Applicant seeks to remand the matter back to the Arbitral Tribunal for the purpose of eliminating the grounds of challenge to the impugned Arbitral Award, dtd. 16/2/2023 modified by Order, dtd. 26/3/2023.

(2.) In support of this Application, the Applicant has contended as follows:

(3.) Mr. V.P. Raman, the learned Counsel for the Applicant, reiterated the contents of the Affidavit filed in support of this Application during the course of his submissions.