- (1.) Leave granted.
(2.) The facts in the present case would show that the arbitration clause contained in the Letter of Award dated 03.02.2004 would refer matters to the Permanent Machinery of Arbitration (hereinafter referred to as 'PMA') in case of disputes.
(3.) The matter otherwise has a chequered history in which two Awards dated 10.04.2012 and 10.05.2012 were made by the Joint Secretary and Sole Arbitrator in which certain claims of the respondent before us were allowed and counter claims by the appellant rejected. The Member Secretary, and Appellate Authority at that time, by his order dated 11.02.2015, set aside the two awards stating that the Sole Arbitrator appears to have mixed up the facts of the present case with that of some other case.;