DINESH CHANDRA Vs. EADRED FINANCE PVT. LTD.

JUDGEMENT

(1.) Heard Sri A.K. Gupta, learned Senior Advocate, assisted by Sri Viveka Nand Rai, learned counsel for the appellant and Sri Manish Goyal, learned Senior Advocate, assisted by Sri Nikhil Mishra and Sri Subham Jadaun, learned counsel for the respondents.

(2.) This appeal, filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), is directed against judgment dtd. 6/11/2023 passed by the Commercial Court No. 2, Agra, whereby the application filed by the appellant for setting aside arbitral award dtd. 6/9/2022 has been dismissed.

(3.) The appellant is a borrower from the respondent-company, wherein he took a loan of Rs.70,00,000.00 from the company on 28/4/2018 and was required to repay the same in monthly installments of Rs.1,47,500.00.