SANJIB BANERJEE,J. - (1.) This is a post-award petition under Section 9 of the Arbitration and Conciliation Act, 1996. The respondents are represented. The petitioner says that a petition under Section 9 of the Arbitration and Conciliation Act, 1996 was filed by the respondents in a Court in Nasik, Maharashtra. But upon the petitioner herein contesting the authority of that Court to receive the petition, the same was dismissed for lack of territorial jurisdiction. A petition for review of the order filed by the respondents is pending.
(2.) The award passed on December 5, 2011 finds the petitioner entitled to a sum in excess of Rs. 36 lakh. It appears that the last instalment payment was made by the respondents to the petitioner some time in the year 2009. The petitioner says that even if the agreement had not been terminated, it would have run out by February, 2012.
(3.) The respondents have offered to make some immediate payment.;