PANKAJ KUMAR NEVATIA Vs. PRADEEP KUMAR NEVATIA

JUDGEMENT

(1.) THE appellant Pankajkumar Nevatia filed the above two appeals against the common order dated 27. 03. 2001 made in O. Ps. Nos. 95 of 1995 and 865 of 1997.

(2.) O. P. No. 95 of 1995 was filed by the appellant under section 17 of the Arbitration Act, 1940 praying to receive and take on file the arbitration award dated 28. 12. 1994 handed over to the Registrar of this Court on 03. 01. 1995 and to pass a decree in terms of the said award and for interim relief of injunction restraining the respondents 12 to 27, the joint stock companies in which the parties were share holders, from issuing dividends, bonus, bonus shares, right shares and other benefits to anybody till the disposal of the petition. O. P. No. 865 of 1997 was filed by Pramodh Kumar, the first respondent (in O. P. No. 95 of 1995) under sections 30 and 33 of the Arbitration Act, 1940 to set aside the award dated 28. 12. 1994.

(3.) THE learned single Judge allowed the OP. No. 865 of 1997 by setting aside the award of the arbitrator dated 28. 12. 1994 and dismissed the O. P. No. 95 of 1995. Aggrieved by that order, the appellant Pankaj Kumar Nevatia has put in issue the correctness of the order of the learned single Judge in these appeals.