(1.) The instant petition has been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996 challenging the Arbitral Award dated 31.07.2007 passed against the petitioner by the second respondent/Arbitrator.
(2.) The brief facts leading to the filing of the instant petition are as follows:
(3.) At the inception Mr.K.K.Mutreja was appointed as the sole arbitrator. After his resignation, the first respondent appointed Mr.A.K.Singhwal as the sole arbitrator. Mr.A.K.Singhwal also resigned and in his place Mr.J.B.Fadia was appointed as the sole arbitrator by the first respondent. Mr.J.B.Fadia, sole arbitrator also resigned and ultimately, Mr.R.Gopalakrishnan was appointed as the sole arbitrator by the first respondent who acted upon the reference and after issuing notice to the parties to the dispute and after considering the materials available on record and after hearing the submissions of the respective parties, passed the following Arbitral Award dated 31.07.2007.