TEJPAL SINGH Vs. SURINDER KUMAR DEWAN

JUDGEMENT

(1.) These petitions have been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking appointment of an Arbitrator for adjudicating the disputes that have arisen between the parties in relation to the Collaboration Agreement dtd. 3/5/2005 executed between the parties (hereinafter referred to as the 'Collaboration Agreement').

(2.) The Collaboration Agreement admittedly contains an Arbitration Agreement between the parties in the form of Clause 14 thereof.

(3.) As both the petitions arise out of the same Collaboration Agreement and are between the same parties, the same are being considered by way of this common order.