MILAAN C. JHAVERI Vs. VENTURE SECURITIES LTD

JUDGEMENT

(1.) The Petitioner has challenged award dated 20 April 2009 passed by the sole Arbitrator, by invoking Section 34 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act).

(2.) The learned counsel appearing for the Petitioner restricted the arguments and contended that the award so passed is in breach of principle of natural justice, equal and fair opportunity as provided under the law. The other sides submission is that no specific ground/grounds raised by the Petitioner with this regard. The Petitioner has pointed out ground Nos. (a) and (b) and contended that these grounds are sufficient to consider their submissions so raised. The learned counsel appearing for the Respondent also resisted the same based upon the various authorities and contended that in every such matter these two principles should not be the reason to revoke and/or set aside the award so passed, considering the limited scope and campus of the present Petition. I am inclined to accept the Petitioner's case.

(3.) It is necessary to note the following events: