KANHAI FOODS LTD Vs. A AND HP BAKES

JUDGEMENT

(1.) Since both these appeals involve similar facts and identical issues, they were notified and were considered together to be treated by this common judgment.

(2.) The appeals are directed against the orders passed by learned Judge, Commercial Court, City Civil Court, Ahmedabad, rejecting the application of the same appellant-applicant under sec. 9 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as 'the Arbitration Act , 1996').

(3.) The appellant Kanhai Foods Ltd. through its Director filed Commercial Civil Misc. Applications referable to two respective Appeals under sec. 9 of the Arbitration Act, 1996 seeking interim measures by making the following prayers, extracted from para 24 (A) to 24 (C) of the application,