(1.) Leave granted.
(2.) Since the issues raised in both the captioned appeals are the same, the subject-matter also being the same and the parties are also the same, they were taken up analogously for hearing and are being disposed of by this common judgment and order.
(3.) The SLP(C) No. 7220 of 2024 arises from the impugned judgment and order dtd. 22/9/2023 passed by the High Court of Gujarat at Ahmedabad in Arbitration Petition No. 209 of 2021 wherein the High Court after assigning detailed reasons for allowing the application filed by the respondent for the appointment of an arbitrator, directed that the said application be listed before the appropriate bench in accordance with the roster for the purpose of passing appropriate order for appointment of arbitrator.