- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Bombay High Court dealing with an appeal questioning the correctness of the order passed by a learned Single Judge who dismissed the appellant's appeal under Section 34 of the Arbitration and Conciliation Act, 1996 (in short the 'Act') questioning the Arbitrator's award.
(3.) The controversy lies within a very narrow compass.;