As per the case facts, a contract for a sewage water reclamation plant was awarded, but disputes arose leading to an arbitral award. The High Court set aside this award ... under Section 37 read with Section 34 of the A&C Act, citing patent flaws, lack of reasoning, and double payments in the award. The reason for the appeal to the Supreme Court was to challenge the High Court's decision to set aside the arbitral award. The question arose whether the High Court was justified in setting aside the arbitral award due to patent illegalities and lack of reasoning. Finally, the Supreme Court affirmed that the High Court rightly set aside the arbitral award, finding it unsustainable due to manifest lack of reasoning in calculations and contradictory awards, which amounted to double or partial double payments. This decision aligns with the principles of minimal judicial intervention but upholds the court's power to intervene under Section 34 where an award is patently flawed.