SUNSTAR OVERSEAS LTD Vs. GRACE AGRIFIELDS PVT LTD

JUDGEMENT

(1.) Since the issue raised in all the captioned First Appeals is the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the First Appeal No.2994 of 2019 is treated as the lead matter.

(3.) This is an appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act, 1996') read with Section 13(1) of the Commercial Courts Act, 2015 (for short, 'the Act, 2015') at the instance of the original applicant of the Commercial Civil Misc. Application No.36 of 2019 filed in the Commercial Court at the City Civil Court, Ahmedabad, seeking condonation of delay of 42 days in preferring the application under Section 34 of the Act, 1996, for the purpose of questioning the legality and validity of the arbitral award passed by the arbitrator.