EKAA ENGINEERS AND INFRASTRUCTURE PRIVATE LIMITED Vs. DAIMLER FINANCIAL SERVICES INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This common order will dispose of these four original petitions which have been filed under Sec. 34 of 'The Arbitration and Conciliation Act, 1996' (hereinafter referred to as 'A and C Act' for the sake of brevity). 'Original Petitions' shall hereinafter be referred to as OPs for the sake of convenience and clarity. In singular 'Original Petition' shall be referred to as 'OP' for the sake of brevity. To be noted, in the A and C Act proceedings assailing arbitral awards, i.e., term used for a legal proceeding for setting aside an arbitral award is 'application', but the nomenclature used in the Registry is 'Original Petition' (O.P.) for convenience.

(2.) In all the four OPs, there is a sole petitioner and a lone respondent. In all the four OPs, on behalf of the sole petitioner, counsel on record, Mr. Pawan Jabakh and Mr. D. Pradeep Kumar, counsel on record for the sole respondent are before this Court.

(3.) All the four OPs arise out of a common factual matrix.