CHETAN R. SHAH Vs. EMKAY FINCAP LTD.

JUDGEMENT

(1.) By this notice of motion, the applicant seeks stay of the impugned award dated 27th March,2017. By a separate order passed by this court, the arbitration petition is admitted by this court.

(2.) Ms.Pandya, learned counsel for the applicant submits that in this case notice invoking arbitration agreement was issued sometime in the month of June 2011. The arbitral award was rendered on 27th March, 2017. The arbitration petition was filed in the month of June 2017. On 21st August,2019, this court admitted the said arbitration petition.

(3.) Learned counsel invited my attention to the arbitration agreement recorded in clause 50(d) of the contract entered into between the parties which reads as under :-