VIJAY SHUKLA Vs. CAREER LAUNCHER INFRASTRUCTURE PVT. LTD

JUDGEMENT

(1.) The above captioned four appeals have been filed under the provisions of Sec. 37(2) (b) of the Arbitration and Conciliation Act, 1996 read with Sec. 10 of the Commercial Courts Act, 2015 against the interim Award/order dtd. 25.08.2021 passed by the learned Arbitrator.

(2.) Appellants- Mr. Vijay Shukla and Mr. Sanjeev Kumar in the above captioned first appeal [ARB.A. 51/2021] are respondents No.2 and 6 and appellant- Mr. Bharat Parmar in the above captioned second appeal [ARB.A. 52/2021] is respondent No.3 in the arbitration proceedings. Appellant-Nalanda Foundation in the above captioned third appeal [ARB.A. 53/2021] is a public charitable trust, which was formed by Mr. Rakesh K. Sehgal, Mr. Puneet Rathi and Mr. Gopinathan C.P., who are associated with respondent No.1 herein and its group of companies, Career Launcher Educate Ltd., and is also respondent No.1 in the arbitral proceedings. Appellants- Shivendra Misra and Gautam Bhasin in the above captioned fourth appeal [ARB.A. 54/2021], who are respondents No. 4 and 5 in the arbitral proceedings, were Trustees of Nalanda Foundation from 11.04.2017 to 12.02.2019 and 11.04.2017 to 28.01.2019,who is respondent No.1 in the arbitration proceedings. Pertinently, Bharat Parmar, Shivendera Misra, Gautam Bhasin, Vijay Shukla and Sanjeev Kumar are erstwhile Trustees of Nalanda Foundation.

(3.) Respondent No.1- Career Launcher in the above captioned appeals is a private limited company, which owns several parcels of land and provides land, building and infrastructure services.