CHAUDRHARY AVADHESH KUMAR Vs. VOLLEYBALL FEDERATION OF INDIA

JUDGEMENT

(1.) An arbitral award dated 31.05.2018 (hereinafter 'impugned arbitral award' for brevity) made by a 'sole arbitrator' (hereinafter 'Arbitral Tribunal' for clarity) is assailed in the instant 'Original Petition' (hereinafter 'OP' for brevity) by the first respondent before the Arbitral Tribunal.

(2.) Challenge to impugned arbitral award in the instant OP is under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'A and C Act' for brevity).

(3.) As mentioned supra, first respondent before the Arbitral Tribunal has filed the instant OP and he is the sole petitioner. Claimants 1 to 4 before the Arbitral Tribunal are Respondents 1 to 4 respectively in the instant OP before me. Respondents 2 and 3 before the Arbitral Tribunal are Respondents 5 and 6 respectively in the instant OP before me. Instant OP, which has been presented in this Court on 29.08.2018, has been listed for admission before me.