PENNAR INDUSTRIES LTD Vs. INTEGRAL COACH FACTORY

JUDGEMENT

(1.) This common order will govern and dispose of all the captioned 16 'Arbitration Original Petitions' ['Arb.OPs']

(2.) Captioned 16 Arb.OPs have been presented in this Court on 28/3/2022 under Sec. 11 of 'The Arbitration and Conciliation Act, 1996 (Act No.26 of 1996)' [hereinafter 'A and C Act' for the sake of convenience and clarity] with a prayer for appointment of a sole Arbitrator.

(3.) When the captioned 16 Arb.OPs were first listed before this Court in the Admission Board (Motion List) on 11/4/2022, the following proceedings were made: