DLF SOUTHERN HOUSES PRIVATE LIMITED Vs. RAVI GUPTA

JUDGEMENT

(1.) Instant 'Original Petition' ('OP' for brevity) has been filed under Section 34 of 'The Arbitration and Conciliation Act, 1996' ('A and C Act' for brevity) assailing an 'arbitral award dated 23.11.2016' (hereinafter 'impugned award' for brevity) made by an 'Arbitral Tribunal' ('AT' for brevity) constituted by a sole Arbitrator, who was appointed by this Court vide an order dated 21.08.2015 made in O.P.No.88 of 2015 being a petition under Section 11 of A and C Act.

(2.) Sole Arbitrator, who constituted the AT, was appointed by this Court in the aforesaid manner, entered upon reference and the arbitral dispute between the parties was taken up.

(3.) A thumbnail sketch of facts would suffice.