SANGHI TRANSPORT CO. Vs. INDUS IND BANK

JUDGEMENT

(1.) This petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, challenging the impugned Award dtd. 5/4/2023 passed in favour of the respondent/claimant.

(2.) The petitioners have challenged the impugned Award on the ground that unilaterally the respondent had appointed an Arbitrator, who has passed the impugned Arbitral Award.

(3.) The law is now well settled by the Hon'ble Supreme Court in the case of Perkins Eastman Architects DPC and another vs. HSCC (India) Limited reported in (2020) 20 SCC 760 that unilateral appointment of an Arbitrator by one of the parties to the dispute is not permissible under law.