ESHA AGARWAL Vs. RAM NIRANJAN RUIA

JUDGEMENT

(1.) This application has been filed by Esha Agrawal and Sweta Rungta (hereinafter referred to as the 'petitioners') under Sec. 34 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'the Act'), praying for setting aside of an award passed by Sri Rudradeb Chaudhuri, Sole Arbitrator, on July 7, 2022 in favour of Ram Niranjan Ruia (hereinafter referred to as the 'respondent').

(2.) The petitioners have also prayed for condonation of a delay of forty-two days in filing this application beyond the statutorily mandated period of three months as provided under Sec. 34(3) of the Act.

(3.) The factual matrix of the present case has been mapped out below: