GENERAL MANAGER SOUTHERN RAILWAY Vs. VEEYAR ENGINEERS

JUDGEMENT

(1.) Instant 'Original Petition' ('OP' for brevity) has been placed before this Court under the caption 'FOR MAINTAINABILITY' along with a note drawn up by the Registry.

(2.) Instant OP has been filed under Section 34 of 'The Arbitration and Conciliation Act, 1996' ('A and C Act' for brevity) assailing an arbitral award dated 19.12.2017 (hereinafter 'impugned award' for brevity) made by an 'Arbitral Tribunal' ('AT' for brevity) constituted by a sole arbitrator, who is a former judge of this Court.

(3.) To be noted, instant OP has been placed under the same caption i.e., 'FOR MAINTAINABILITY' along with two other original petitions. Therefore, there is a common maintainability note in O.P.Diary.Nos.18375 to 18377 of 2018 and the same reads as follows: