SURINDER KAUR Vs. SHRIRAM INSIGHT SHARE BROKERS LTD

JUDGEMENT

(1.) These petitions have been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') praying for setting aside of separate orders/Awards dated 17.02.2015 passed by the Appellate Panel of Arbitrators appointed by the National Stock Exchange of India Limited (NSEIL) for adjudicating the disputes that have arisen between the parties.

(2.) The above petitions are being disposed of by this common order as they involve identical questions of facts and law. The petitioners are all family members. For convenience, facts are being taken from OMP (COMM) 216/2016.

(3.) The respondent is a Trading Member of the NSEIL and the petitioner is its Constituent/client.