ARUN KAPUR Vs. SUJATHA HARIHARAN

JUDGEMENT

(1.) Both these Original Side Appeals are filed against the Order dtd. 24/1/2012 passed by the learned single Judge in O.P. No. 588 of 2004. By the said Order dtd. 24/1/2012, the learned single Judge, while setting aside the award passed by the learned Arbitrator, issued certain directions for completion of the arbitral proceedings. For clarity, the penultimate paragraph of the order dtd. 24/1/2012 reads as follows:-

(2.) While O.S.A. No. 61 of 2012 has been filed questioning the correctness and/or validity of the order passed by the learned single Judge, O.S.A. No. 117 of 2012 has been filed contending that the learned single Judge ought not to have remanded the matter back to the Arbitrator. Thus, the appeals have been filed as against the same order dtd. 24/1/2012 of the learned single Judge and therefore, both the appeals are taken up for hearing together.

(3.) For the sake of disposal of these appeals, the parties herein are referred to as per their rank in O.S.A. No. 61 of 2012 as appellant and first respondent.