ANIL KUMAR TRIPATHI Vs. MAHAPRABHANDAK

JUDGEMENT

(1.) This appeal under section 37 of the Arbitration and Conciliation Act, 1996 (for brevity "1996 Act") is directed against the order dated 18.10.2016 passed by the Trial Court.

(2.) Before the Trial Court the challenge in an application under Sec. 34 of 1996 Act was to award dated 18.10.2016.

(3.) Earlier the Tribunal by its order dated 30.11.2011 had dismissed the application under Sec. 34 of 1996 Act, whereagainst, an Arbitration Appeal No.1/2012 was preferred before this Court, wherein by order dated 22.04.2016 the order passed by the Trial Court was set aside and the matter was relegated to the Trial Court for considering the objection and pass the order afresh. It was ordered: