SULEKH AGARWAL Vs. SHIV ASTHA CONSTRUCTION COMPANY LTD

JUDGEMENT

(1.) Four petitions filed under Section 11 of the Arbitration and Conciliation Act being Arbitration Petition Nos. 476, 209, 210, 211/2015 as well as four petitions under Section 9 of the Arbitration & Conciliation Act being OMP Nos. 352, 353, 354, 355/2012, separately filed by the appellant with three other persons stand rejected by a common order dated 16th January, 2017 passed by the learned Single Judge.

(2.) So far as the present appeal is concerned, it assails the aforesaid common order dated 16th January, 2017 so far as OMP No.355/2012, being a petition under Section 9 of the Arbitration & Conciliation Act, is concerned.

(3.) Challenge to this very order dated 16th January, 2017, so far as it decided OMP Nos. 352, 353, 354/2012, was laid by way of FAO(OS) Nos. 104, 105, 106/2017 . These appeals were listed and heard by a Coordinate Bench of this court on the 12th of April, 2017 and disposed of on the same date. For expediency, we extract the order dated 12th of April, 2017 on these appeals hereunder :