LANCO INFRATECH LIMITED Vs. PCP INTERNATIONAL LIMITED

JUDGEMENT

(1.) FAO (OS) 569/2015 assails order dated 10.09.2015 in Review Petition No. 343/2015 in OMP (I) 350/2015. FAO (OS) 568/2015 assails order dated 28.09.2015 in IA No. 20116/2015 for clarification of order dated 10.09.2015 in Review Petition No. 343/2015 in OMP (I) 350/2015. Both the Review Petition and the application were filed by the Respondent herein who is the petitioner in OMP (I) 350/2015.

(2.) To appreciate the nature of the dispute that has led to the filing of the appeals, it would be necessary to advert to the brief facts.

(3.) The Respondent filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act). When the petition came up for admission on pre -notice stage, the Learned Single Judge by order dated 17.07.2015 dismissed the petition holding that this Court did not have territorial jurisdiction.