Navin Chawla, J. - (1.) This petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") challenging the Arbitral Award dated 11.01.2018 passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Agreement dated 25.01.2008 executed between the petitioner and Shriram Value Services Pvt. Ltd. It is the case of the respondent that by an e-mail dated 18.12.2009 the respondent had informed the petitioner that all rights and obligations under the said Contract are now to be discharged by the respondent.
(2.) The respondent had filed its claims before the Arbitrator seeking recovery of alleged dues owed by the petitioner in terms of the said Contract.
(3.) The petitioner opposed the said claims inter alia on the ground that the Agreement between the parties had expired by efflux of time with effect from 25.01.2009 and also that the Agreement was confined to the supplies to be made to the seven locations mentioned in Schedule A to the Agreement while the claim having been filed for additional locations, the same was not covered by the Arbitration Agreement between the parties.;