PRIME TECHNOLOGIES DIVISION OF HINDUSTAN FERRO AND INDUSTRIES LTD Vs. N VASUDEVAN, I A S , CHAIRMAN INDUSTRY FACILITATION COUNCIL AND HAMSA WATCH GLASS PVT LTD

JUDGEMENT

(1.) This Original petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996, hereinafter called 'the Act', to set aside the impugned arbitral award dated 8.2.2005 passed by the 1st respondent in O.P. No. IFC/CR/04/2004 on the file of the 1st respondent/Learned Arbitrator.

(2.) The brief facts leading to the above petition are as follows:

(3.) The petitioner is a division of the company called Hindustan Ferro and Industries Ltd. This Division was doing wrist watch cases manufacturing business. The 2nd respondent is a manufacturer of watch glass which is an accessory for the writ-watch cases manufactured by the petitioner.