SEHGAL TRAVEL SERVICE Vs. INDUSLND BANK LTD

JUDGEMENT

(1.) This common order will dispose of both the instant 'Original Petitions' ('OPs' for brevity). To be noted, while referring in singular, 'Original Petition' shall be referred to as 'OP'.

(2.) Instant OPs have been filed under Sec. 34 of 'The Arbitration and Conciliation Act, 1996' hereinafter 'A and C Act' for brevity. For the sake of convenience and clarity 'OP.No.701 of 2012' shall be referred to as 'senior OP' and 'OP.No.702 of 2012' shall be referred to as 'junior OP'.

(3.) In senior OP, an arbitral award dated '6/8/2010 being award No.183 of 2010' (hereinafter 'impugned award-I' for brevity) made by an 'Arbitral Tribunal' ('AT' for brevity) constituted by a sole arbitrator has been assailed. In junior OP, an arbitral award dated '6/8/2010 made in award No.182 of 2010' (hereinafter 'impugned award-II' for brevity) by the same AT has been assailed. Sole arbitrator, who constituted the AT has been arrayed as respondent No.3 in both senior and junior OPs.