SICOM LIMITED Vs. SHAMRAO VITHAL COOPERATIVE BANK LIMITED

JUDGEMENT

(1.) The Petitioners, Sicom Limited, in view of Assignment Deed dated 31 March 2010, continued to challenge impugned award dated 24 July 2009, passed by the sole Arbitrator appointed under Section 84 of the Multi State Cooperative Societies Act, 2002 (for short, "MSCS Act") by invoking Section 34 of the Arbitration and Conciliation Act, 1996 (for short, "the Arbitration Act").

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

(3.) It is to be noted that: