NUMALIGARH REFINERY LTD Vs. SOLAR DESIGN PVT. LTD

JUDGEMENT

(1.) Arbitration O.P.(Com.Div.) No.557 of 2025 has been filed by the petitioner under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short, the Act) challenging the award dtd. 9/10/2024 passed by the Micro and Small Enterprises Facilitation Council, Chennai (for brevity, the Council).

(2.) Arbitration A.No.369 of 2025 has been filed by the respondent in the main original petition under Sec. 9 of the Act seeking for a direction to the petitioner in the main original petition to deposit a sum of Rs.34,40,997.00 along with interest pursuant to the award passed by the Council dtd. 9/10/2024.

(3.) The petitioner in the main original petition is the respondent before the Council whereas the respondent in the main original petition is the claimant before the Council. For the sake of convenience, the parties will be referred to in this common order as are arrayed in the main original petition.