Rajiv Shakdher - (1.) This petition is directed against the award dated 12.4.2017 passed by sole Arbitrator appointed out of a panel of names of three Arbitrators given to the petitioner by the respondent. The petition has been preferred under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act").
(2.) The petitioner before this Court is a partnership firm by the name: Fiberfill Engineers. For the sake of convenience, hereafter the petitioner will be referred to as "FFE" while the respondent, that is, Indian Oil Corporation Limited, will be referred to as "IOCL". However, collectively FFE and IOCL will be referred to as the parties unless the context requires otherwise.
(3.) At the very outset, I may place on record that Mr. Amit Gupta, who, appears on behalf of FFE, says that though the award had been challenged in its entirety, that is, in respect of all claims, which have been rejected by the learned Arbitrator, he is, on instructions, confining his challenge to only Claim Nos.1 and 2.;