SONIA EXPORTS Vs. ITC LIMITED

JUDGEMENT

(1.) This Original Side Appeal has arisen from the common order, dated 28.08.2007 made in O.P.No.638 and 750 of 2003, filing for setting aside the Award of the Arbitrator / second respondent, dated 16.05.2003 made in C.P.No.1 of 1999.

(2.) The learned single Judge dismissed the Original Petition, confirming the Award passed by the Arbitrator. Aggrieved against that order, the petitioners have preferred this appeal.

(3.) The brief facts are narrated hereunder :