MAHENDRA SINGH Vs. SRIRAM TRANSPORT FINANCE CO. LTD.

JUDGEMENT

(1.) Heard Sri Pradip Kumar Srivastava, learned counsel for the applicants.

(2.) This is an application under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as the ''Act of 1996') laying challenge to the award dtd. 26/3/2022 passed by Sri J.P. Narayan, Additional District and Sessions Judge (Rtd.), sole Arbitrator.

(3.) The Stamp Reporter has made a report that the present application under Sec. 34 of the Act of 1996 is not maintainable in view of the order passed in Civil Misc. Arbitration Application No. 01 of 2018.