RIAK INSURANCE AND FINANCIAL SERVICES Vs. HDFC BANK

JUDGEMENT

(1.) By this Arbitration Petition, the Petitioners are seeking the setting aside of the impugned Award dated 14 th December, 2019 passed by the Sole Arbitrator Dr. D.K. Sonawane.

(2.) A few facts are relevant to be adverted to whilst considering the issue as to whether there has been unilateral KAVITA SUSHIL JADHAV appointment of the Sole Arbitrator. These are as under:

(3.) The learned Counsel for the Petitioners has submitted that it is a well settled position of law that a unilateral appointment of an Arbitrator as in the present case is impermissible and on this ground alone, the Award is liable to be set aside.