A RAMA GOUD Vs. LAKSHMI GENERAL FINANCE LIMITED

JUDGEMENT

(1.) ALL these appeals challenge a common order of the learned Single Judge of this Court made in Tr.O.P.Nos.432, 441, 442 and 443 of 2006 whereby all those petitions seeking to set aside the arbitral awards dated 30.4.1999, made by the third respondent arbitrator, were dismissed.

(2.) THE impugned order came to be passed under the following circumstances:

(3.) CONTRARY to the above, it was contended by the learned Counsel for the first respondent that the petitions were hopelessly barred by limitation, and hence the order of the learned Single Judge has got to be sustained.