As per the case facts, the appellant challenged a High Court order concerning an arbitration award where the arbitrator was not permitted to resume proceedings to provide reasons or fill ... gaps, particularly when a patent illegality existed in the award due to a missing finding. The question arose whether a court can allow an arbitrator to resume proceedings to provide reasons or fill gaps in reasoning in an award, particularly when there is a patent illegality due to a missing finding on a contentious issue. Finally, the Supreme Court held that while a court can allow an arbitrator to resume proceedings for reasons or to fill gaps in existing reasoning for a finding already made, this may not be granted when there's a patent illegality in the award, like a missing finding on a contentious issue. The arbitrator cannot alter an already passed award. The appeal was dismissed, upholding the High Court's order.