ION EXCHANGE INDIA LIMITED Vs. ANGERIPALAYAM COMMON EFFLUENT

JUDGEMENT

(1.) There is a sole petitioner and a lone respondent in the instant original petition (hereinafter 'O.P' for brevity).

(2.) Sole petitioner and lone respondent in the instant O.P are juristic persons, i.e., Companies incorporated in India and both are public limited companies. Petitioner company which goes by the name 'Ion Exchange India Limited' shall be referred to as 'IEL' and respondent Company which goes by the name 'Angeripalayam Common Effluent Treatment Plant Limited' shall be referred to as 'ACL', both for the sake of brevity.

(3.) Instant O.P has been filed under sec. 34 of 'The Arbitration and Conciliation Act, 1996' ('A and C Act' for brevity) assailing an Arbitral award dtd. 18/4/2018 made by a 'Arbitral Tribunal' ('AT' for brevity) constituted by three members. This award dtd. 18/4/2018 made by AT which is being assailed and which is being sought to be set aside in the instant O.P shall hereinafter be referred to as 'impugned award' for the sake of brevity, clarity and convenience.