Indian Railway Catering And Tourism Corporation LTD. vs. M/S Deepak And Co.
Held
The High Court held that the arbitrator's interpretation of the contract and evidence regarding GST reimbursement was within the arbitrator's domain. The court found no patent illegality or perversity in the award.
Facts
The appeal was against a single judge's order dismissing IRCTC's petition to set aside an arbitrator's partial award. The arbitrator had ruled in favor of the respondent on the issue of GST on production charges post-July 2017.
Key Issues
Whether the arbitrator correctly awarded GST on production charges to the respondent, and whether the court should interfere with the arbitrator's findings on contractual interpretation and evidence.
Sections Cited
Section 34, Section 11
AI-generated summary — verify with the full judgment below
FAO(OS) (COMM) 106/2021
Pg. 1 of 23
$~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 27.01.2022 %
Judgement pronounced on:02.06.2022
+ FAO(OS) (COMM) 106/2021 & CM APPL. 27234/2021
INDIAN RAILWAY CATERING AND TOURISM
CORPORATION LTD.
......Appellant
Through
Mr Nikhil Majithia, Adv. versus
M/S DEEPAK AND CO.
......Respondent Through Mr Naresh Thanai and Khushboo Singh, Advs. CORAM: HON'BLE MR JUSTICE RAJIV SHAKDHER HON'BLE MR JUSTICE TALWANT SINGH [Physical Hearing/Hybrid Hearing (as per request)] TABLE OF CONTENTS
Preface: ............................................................................................................................... 2 Background: ........................................................................................................................ 2 Submissions of the appellant: ............................................................................................. 3 Submissions of the respondent: .......................................................................................... 5
Analysis and Reasons: ...
The judgment continues below.
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