ASHIS KUMAR CHAKRABORTY, J. - (1.) In this application under Section 34 of the Arbitration and Conciliation Act, 1996 (in short, "the Act of 1996") the petitioner, being the respondent in the arbitral proceeding has challenged the award made by the Sole Arbitrator on September 21, 2019. By the impugned award the Arbitrator has directed the present petitioner to pay Rs.80.77 lakh.
(2.) The petitioner has challenged the arbitral award within three months from the date of receipt of the same. Accordingly, the application under Section 34 of the Act of 1996 is admitted.
(3.) The petitioner has also prayed for stay of operation of the impugned award made by the Arbitrator.;