UNION OF INDIA Vs. PYARI MOHAN MOHANTY

JUDGEMENT

(1.) This Appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "A&C Act") has been filed against the judgment dtd. 24/10/2017 passed by the learned District Judge, Khurda in ARB(P) No.104 of 2011 arising out of award dtd. 31/1/2011passed by the Ld. Sole Arbitrator in Arbitration Proceeding No.1 of 2002.

(2.) For the sake of brevity, the facts involved in the appeal are pithily discussed herein:

(3.) Now that the facts leading up to the instant Appeal has been laid down, this Court shall endeavour to summarise the contentions of the Parties and the broad grounds that have been raised to seek the exercise of this Court's limited jurisdiction available under Sec. 37 of the A&C Act.