As per case facts, M/S Ambuja Cements Ltd. challenged an M.S.E.F.C. award alleging procedural irregularities. Final arguments were heard by an unauthorized person (Respondent No.4) while the award was signed ... by the Chairperson (Respondent No.3) who was absent from the hearing. Additionally, mandatory conciliation steps under M.S.M.E.D. Act and Arbitration Act, 1996 were not properly followed or terminated. The question arose whether the award was valid given these significant procedural defects. Finally, the High Court determined that neither Respondent No.4 had authority to act as Chairperson, nor Respondent No.3 to sign an unheard award, rendering it illegal. The award was set aside, and the matter remanded to M.S.E.F.C. to restart conciliation proceedings from scratch, ensuring strict compliance with relevant statutes and transparency by uploading orders.