PAWAN KUMAR CHHABRA Vs. OM ENTERPRISES

JUDGEMENT

(1.) The above noted four petitions have been preferred by the petitioner under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of Arbitrator for adjudication of disputes pending inter se parties and for grant of cost of petition in favour of the petitioner and against the respondents.

(2.) Pertinently, the subject matter of these petitions pertain to four different loan agreements entered into between petitioner and respondents, therefore, with the consent of counsel for the parties these petitions have been taken up together for hearing and disposal.

(3.) The first captioned petition (ARB.P.712/2021) pertains to Loan Agreement dated 01.07.2020; the second captioned petition (ARB.P.713/2021) pertains to Loan Agreement dated 06.08.2020; the third captioned petition (ARB.P.715/2021) pertains to Loan Agreement dated 16.10.2020 and the fourth captioned petition (ARB.P.716/2021) dated 06.06.2020 entered between petitioner and respondents.