GALAXY PROPERTIES PRIVATE LIMITED, REP BY ITS DIRECTOR Vs. PURAVANKARA PROJECTS LIMITED REP BY ITS JOINT MANAGING DIRECTOR

JUDGEMENT

(1.) Both these Original Side Appeals are preferred, one by M/s. Galaxy Properties Private Limited, and other by Puravankara Projects Limited, aggrieved by the order passed by the learned Single Judge, dated 20.02.2018 made in O.P.No.433 of 2017. They are hence heard together, and they stand decided/disposed of, by this common Judgment.

(2.) It would be appropriate to notice that the aforementioned Original Petition has been preferred by Puravankara Projects Limited aggrieved by the award passed by the Arbitral Tribunal dated 22.12.2016.

(3.) For the sake of narrative convenience, the parties herein shall be referred to as per the rank assigned in the arbitration proceedings, i.e. M/s.Galaxy Properties Private Limited will be referred to as 'Claimant' and Puravankara Projects Limited as 'Respondent'.