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Judgment
Sanjay K. Agrawal, J
The petitioners have filed this writ petition against the award dated 15.07.2017 (Annexure - P/1) passed by the Sole Arbitrator under the provisions of Arbitration and Conciliation Act, 1996 (for brevity, 'Act of 1996').
Learned counsel for the petitioners submit that the impugned award is unsustainable and bad in law and deserves to be set aside.
Learned State counsel submits that petitioners have an alternative remedy to file an application under Section 34(2) of the Act of 1996 for setting aside the award.
I have heard learned counsel for the parties.
Be that as it may, since the petitioners have an alternative efficacious remedy to file an application under Section 34(2) of the Act of 1996, this Court is not inclined to entertain this writ petition. However, the petitioners are at liberty to proceed in accordance with law and also to file an application for stay in the said proceedings.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).