- (1.) Heard Sri J.J. Munir, learned counsel for the appellant and Sri Prakash Padia, Advocate for respondents.
(2.) This appeal has arisen against the judgment and order dated 22.01.2008 passed by Sri Nand Lal Agarwal, District Judge, J.P. Nagar, rejecting appellant's application filed under Section 34 of Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act, 1996"), for setting aside award dated 14.09.2006.
(3.) Sri J.J. Munir, learned counsel for the appellant, sought to argue only one aspect that, termination order is founded on certain facts which are not part of show cause notice and this aspect having been noticed by Arbitrator, still he has ignored the same and, therefore, has committed misconduct; and, the court below by not appreciating the same has committed manifest error of law.;