BHARAT LAKHOTYA Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) The Petitioner, under Section 34 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act), has challenged award dated 22 July 2010, thereby dismissed the claim of the Petitioner.

(2.) The operative part of the award is as under:

(3.) The basic events as per the Petitioner are as under: