AMIT SURYAKANT LUNAVAT Vs. KOTAK SECURITIES MUMBAI

JUDGEMENT

(1.) Heard finally, by consent.

(2.) The Petitioner has moved this Petition under Section 34 of the Arbitration and Conciliation Act, 1996, (for short, the Act) thereby challenge is made to the award dated 16th May, 2009 which according to the Petitioner received on 1st June, 2009. Admittedly, the Petitioner has moved an Application under Section 33 of the Act, on 19th June, 2009, and various grounds were raised referring to limitation and the merit also and prayed to reconsider all the points. The Respondent though served, not appeared before the Tribunal.

(3.) By order dated 1st July, 2009, the Arbitrator, observed that; there are no typographical or clerical errors or errors of similar nature in the award; the application, as filed, does not come within any of the criteria falling under Section 33; it amounts to review of the award; rejected the application on all grounds.