- (1.) WITH consent of the parties, matter is taken up for final disposal.
(2.) IN fact, the present objection petition has been filed under section 34 of Arbitration and Conciliation Act, 1996 challenging the award dated 31st March, 2004 passed by Mr. N. L. Kakkar, learned sole Arbitrator.
(3.) BRIEFLY stated the facts of the present case are that petitioner, a company under liquidation, had entered into an agreement dated 15th april, 1994 with respondent, a national level apex corporation federation, for storage and processing of various Minor Forest products (hereinafter referred to as "mfp" ). The dispute in the present case pertains to non-return of 4160 metric tons of Mahua seed, even though the same had been handed over by respondent to petitioner for storage and processing.;