- (1.) The Court: This is an application under section 30 and section 33 of the Arbitration Act, 1940 by Steel Authority of India Ltd. (SAIL) against the respondent Macmet India Ltd for setting aside the award passed on October 8, 1996. The award is a speaking award.
(2.) In the instant application it has been urged, firstly, the award should not have been filed in this court since this court has no territorial jurisdiction to entertain the award and the application in the award case, and secondly, the learned Arbitrator exceeded his jurisdiction and thirdly the error of law is apparent on the face of the award.
(3.) For the purpose of ascertaining the question of jurisdiction it is necessary to consider the facts in short which one set out hereinafter:-;