(1.) The above referred two connected appeals filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (in short, "the Act' 1996") are arising out of two separate orders of the same date, i.e. 4/12/2021, passed by the Additional District Judge, Vadodara in Civil Misc. Application (Arbitration) No.63 of 2021 and Civil Misc. Application No.300 of 2021.
(2.) The above noted Civil Misc Application (Arbitration) No.63 of 2021 and Civil Misc. Application No.300 of 2021 were filed under Sec. 34 of the Act' 1996 to challenge the arbitral award dtd. 3/6/2016, which was passed by the three member Arbitral Tribunal incorporating the consent terms / settlement agreement arrived between the parties to the arbitral proceedings.
(3.) It may also be pertinent to note, at this juncture itself, that both the applications under Sec. 34 of the Act' 1996 filed by the appellants herein (two in number) were rejected on the ground of limitation, while allowing the application preferred by the opposite parties therein / respondents herein, raising preliminary objection regarding the limitation apart from the jurisdiction and estoppel in respect of the said applications.
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