I.P.MUKERJI,J. - (1.) This is an appeal under Section 37 of the Arbitration and Conciliation Act, 1996. It is from a judgement and order dated 21st January, 2021 made by a learned single judge of this court dismissing the application of the appellant under Section 9 of the said Act.
(2.) The first point involved in this appeal is about its maintainability. It is raised by Mr. Utpal Bose, learned senior advocate appearing for the respondents.
(3.) This point cannot be appreciated unless the facts are told in some detail. South Delhi Municipal Corporation, and a consortium comprising of the respondents and another entity, on 2nd December, 2016, entered into an agreement called the Concession Agreement which involved collection and transportation of waste materials after undergoing a waste management procedure.;