KALYANSINH K. KUMPAVAT Vs. PRASHANT J. PATEL

JUDGEMENT

(1.) THE Petitioner has challenged the impugned Award dated 15 June, 2009 passed by the sole Arbitrator appointed under the bye -laws, rules and regulations of the National Stock Exchange of India Ltd. (NSEIL). The basic events are as under :

(2.) IN May 2007, the Petitioner was again convinced by the said Intermediaries to invest in F & O segment stating that it would be more profitable for him.

(3.) ON 26.05.2008, the Petitioner wrote a letter in local regional language to the said Intermediaries seeking explanation for the Draft and cheques he issued and particulars of his demat status and its whole particulars therein.