ANINDYA MUKHERJEE Vs. CLEAN COATS PVT LTD

JUDGEMENT

(1.) The Petitioner has challenged award dated 14th July, 2009, passed by the nominated sole Arbitrator, in view of an agreement dated 05/12/2007 (the agreement) between the parties, under Section 34 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act).

(2.) The operative part of the award is as under:" In the circumstances,

(3.) The basic events and particulars as per the Petition are as under:On 11/12/1999, the Petitioner being an expert in the field of marketing of coating, flooring and concrete, joined as "SENIOR SALES EXECUTIVE" in Thortex Coating. The same company is renamed now as Clean Coats Pvt. Ltd., the Respondent. On 01/04/2001, the Petitioner was promoted as Assistant Project Manager of the Respondent and signed an agreement having confidentiality and related clauses.