A.B. SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Arbitration Appeal No.5 of 2017 has been filed for the following relief:

(3.) Learned counsel for the appellant has submitted that the impugned order has been passed on the point of jurisdiction of the learned arbitrator and while passing the impugned order, the learned court below has not even referred to the findings of the learned arbitrator to hold that the findings of the learned arbitrator was hit by any of the permissible grounds for interference under Sec. 34 of the Arbitration and Conciliation Act of 1996 (hereinafter referred to as the Act of 1996).