Navin Chawla, J. - (1.)This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioner challenging the Arbitral Award dated 31st March, 2015 passed by the Sole Arbitrator appointed by the National Internet Exchange of India (NIXI) on a complaint made by the respondent against the petitioner.
(2.)The complaint made by the respondent was in relation to the domain name registered with 'IN registry' in favour of the petitioner. The details of the complaint are not relevant for the present order as the petitioner has confined its case at the present stage, to the limited question of violation of principles of natural justice in making of the Impugned Award.
(3.)To appreciate the arguments of the counsel for the petitioner, the following dates are relevant: