KOTAK SECURITIES LTD Vs. GAURAV GOEL

JUDGEMENT

(1.) THE Petitioner has challenged the Award dated 8th May, 2007, passed by an Arbitral Tribunal constituted under the rules, regulations and bye laws of the National Stock Exchange of India Limited (NSEIL). THE operative part of the Award is as under:

(2.) THE basic events/dates as per the Petitioner are as under: On 1st November, 2004, the Petitioner and the Respondent No.1 entered into a Member Client Agreement (THE agreement). THE transactions/dealing took place accordingly.

(3.) ON 6th July, 2005, Respondent No.1 filed an on line complaint with Respondent No.2. ON 5th August, 2005, the complaint was forwarded to the Petitioner by Respondent No.2. ON 5th October, 2005, the Petitioner sent a detailed reply to the complaint. ON 14th November, 2005, Respondent No.1 filed a rejoinder to the reply of the Petitioner. ON 30th November, 2005, Respondent No.2 referred the matter to its Arbitration Department. ON 16th January, 2006, Respondent No.1 filed its Statement of Claim.