- (1.) In this appeal, order dated 5.9.2012 passed by learned District Judge, Amritsar thereby dismissing petition Annexure P/3 filed by the appellants under section 34 of the Arbitration and Conciliation Act, 1996(in short, the Act), has been challenged.
(2.) Both the parties vide agreement Annexure P/1 appointed Mr. Om Parkash Arora as Arbitrator to resolve their dispute. The Arbitrator gave award dated 9.2.2009, Annexure P/2. Respondents herein filed petition under section 36 of the Act for enforcement of the said award.
(3.) Appellants herein filed objection petition Annexure P/3 under section 34 of the Act for setting aside the award. The said objection petition has been dismissed by learned District Judge vide order dated 5.9.2012 which is under challenge in this appeal.;