ANAND VISWANATHAN Vs. KOTAK MAHINDRA BANK LTD

JUDGEMENT

(1.) There are two petitioners and two respondents in the instant 'Original Petition' (hereinafter 'OP' for brevity).

(2.) Instant OP has been filed under Section 34 of 'The Arbitration and Conciliation Act , 1996' (hereinafter 'A & C Act' for brevity).

(3.) A perusal of Section 34 of A and C Act reveals that grounds for setting aside Arbitral awards have been adumbrated therein and the term used in Section 34 is 'application'. However, as this Registry is assigning the nomenclature 'OP' to such proceedings seeking to set aside Arbitral awards and therefore, the instant proceedings is being referred to as 'OP' for the sake of convenience and clarity.