GOVERDHAN SINGH Vs. ALISHA ENTERPRISES PVT. LTD.

JUDGEMENT

(1.) These appeals under Section 37 of the Arbitration and Conciliation Act, 1996 (Arbitration Act) impugn the common order dated 25th April, 2014 of the learned Single Judge of this Court in OMPs No.15/2013 & 136/2013 filed by the respondent and the appellant respectively, both under Section 9 of the Arbitration Act.

(2.) The respondent filed OMP No.15/2013, pleading:

(3.) The appellant filed OMP No.136/2013, not denying the tenancy of the respondent since the year 1990 and the renewal of the lease vide Deeds dated 1st December, 2009 and further contending: