- (1.) Heard Sri Madhur Prasad learned counsel for the petitioner and Sri Gyan Prakash, learned Assistant Solicitor General of India assisted by Sri Devendra Kumar, Advocate on behalf of Union of India.
(2.) It is not in dispute that an arbitral award was made between the contesting parties, namely, the petitioner and respondent no.2 by the sole arbitrator i.e. respondent no.3 on 15th March, 2014.
(3.) Petitioner is stated to have made applications on 29th April, 2014 and on 2nd May, 2014 for corrections in the award. These applications according to the petitioner are referable to Section 33 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act, 1996") and had been made within 30 days of the award.;