MILIND P MANE Vs. GODREJ INFOTECH LIMITED

JUDGEMENT

(1.) By consent of the parties, all three petitions were heard together and are being disposed of by a common order.

(2.) The learned counsel for the parties do not dispute that the reasons to be rendered in Arbitration Petition No.466 of 2012 would also apply to the other companion matters bearing Arbitration Petition No.842 of 2012 and Arbitration Petition (Lodging) No.1150 of 2012.

(3.) By these three petitions filed under section 34 of the Arbitration & Conciliation Act, 1996, the petitioners have impugned three separate awards. I shall first summarize the facts of Arbitration Petition No.466 of 2012, which is argued by the learned counsel for the parties at length. Some of the relevant facts for the purpose of deciding the above petitions are as under :