TJSB SAHAKARI BANK LTD Vs. SANDEEP SUDHAKAR RAJESHIRKE

JUDGEMENT

(1.) This is an appeal filed by the appellant under section 37 of the Arbitration and Conciliation Act, 1996 (for short "the Act") being aggrieved by the judgment and order dated 28th November, 2013 passed by the learned District Judge-9, Pune whereby Miscellaneous Civil Application no. 326 of 2011 filed by the appellant under section 34 of the Act challenging the award dated 7th February, 2011 passed the learned Arbitrator is rejected.

(2.) Respondents though served are not appearing.

(3.) In brief, the facts are -