ANDAL DORAIRAJ Vs. RITHWIK INFOR PARK PVT. LTD

JUDGEMENT

(1.) These Civil Revision Petitions have been preferred to strike off the petitions in O.P. Nos.28, 29 and 30 of 2022 on the file of the Principal District Court, Coimbatore.

(2.) The revision petitioners are the respondents 1,2 and 3 in the impugned Original Petitions filed by the first respondent herein in A.O.P. Nos. 28, 29 and 30 of 2022, challenging the arbitration award dtd. 27/10/2021 passed in Arbitration case No.9 of 2020.

(3.) Before adverting into the merits of the revision petitions, it is essential to have the bird's eye view on the facts of the case.