MADHUR PANDEY Vs. LARSEN & TOUBRO INFOTECH LIMITED

JUDGEMENT

(1.) The Petitioners have challenged Award dated 7 September 2011 passed by the sole Arbitrator in view of the arbitration agreement in the letter of undertaking given by Petitioner No.1 (the trainee) for Software Engineer Trainee. Petitioner Nos. 2 and 3 were the guarantors.

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

(3.) The basic events are as under :