- (1.) This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996, challenging an award passed by an Arbitral Tribunal, setting aside a notice of termination of a Concession Agreement and directing the petitioner to refund an amount of Rs.63,86,21,493/- to the first respondent.
(2.) I have heard Mr.T.R.Rajagopalan, learned Senior Counsel for the petitioner and Mr.Navroz H.Seervai, learned Senior Counsel for the first respondent.
(3.) The petitioner is a body corporate constituted under the provisions of the Major Port Trusts Act, 1963. It owns and operates the container terminal in Chennai Port.;