The Union of India filed an appeal against an arbitration award that favored Saraswat Trading Agency. The award was initially challenged in the Calcutta High Court, where a Single Judge ... partially upheld the challenge, setting aside the award on two out of three issues. However, the Division Bench of the High Court later reversed this decision, fully restoring the arbitrator's award in favor of Saraswat Trading Agency. The Union of India then appealed this judgment to the Supreme Court.