SENBO ENGINEERING LTD Vs. EAST CENTRAL RAILWAY

JUDGEMENT

(1.) The instant appeal has been preferred under Sec. 13 of the Commercial Courts Act, 2015 assailing the order/judgment dtd. 6/1/2021 passed in Commercial Revocation Case No.07 of 2019, by which, an arbitral award dtd. 23/2/2019 passed by the sole Arbitrator, has been set aside in entirety.

(2.) The brief facts of the case, required to be considered in this appeal, stand enumerated as under:-

(3.) Mr. Nand Kishore Singh, learned counsel appearing for the appellant, made following submissions:-