UNION OF INDIA Vs. B C BIYANI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioner challenges the order dated 17.11.2007 passed by the learned IIIrd Jt.Civil Judge, S.D., Jalgaon below Exh.61 in C.M.A. No.593/2005, thereby rejecting the application filed by the present petitioner.

(3.) The dispute between the present petitioner and respondent was referred to the arbitration consisting of three Arbitrators. An award came to be passed by the Arbitrator on 15th March, 2005. Being aggrieved by the said award, the application under Section 34 of the Arbitration and conciliation Act, 1996, (hereinafter referred to as the "said Act" ) came to be filed by the petitioner for setting aside the arbitration award.