VIPUL AGARWAL Vs. ATUL KANODIA AND CO

JUDGEMENT

(1.) Feeling aggrieved by the order passed by the District Judge, Kanpur Nagar, dismissing the objections preferred under Section 34 of the Arbitration and Conciliation Act, 1996 against the award dated 17-11-1997, the objector appellant has now come up in appeal before this Court, seeking redress praying for setting aside the impugned order passed by the District Judge.

(2.) We have heard the learned counsel for the objector appellant. The learned counsel representing the contesting respondent, who has put in appearance at this stage, has also been heard.

(3.) As jointly requested by the learned counsel for the parties, this appeal is being finally disposed of at this stage.