VIVEK NAYAK Vs. ARBITRATOR/COLLECTOR

JUDGEMENT

(1.) Heard Shri Manu Saxena, along with Shri Badri Kant Shukla, learned counsel for the appellants, Shri Pranjal Mehrotra, learned counsel for respondent no. 2 and Shri Prabha Shankar Mishra, learned counsel for respondent nos. 3 and 4.

(2.) Since the issues involved in these appeals are similar, therefore, the same are being decided by the common order with the consent of the learned counsel for the parties. Appeal No. 17 of 2022 is taken as a leading case for deciding the controversy involved in these appeals.

(3.) The instant appeal has been filed against the impugned order dtd. 27/9/2013 passed by the Arbitrator/Collector, Aligarh as well as the judgement and decree dtd. 15/1/2022 and 21/1/2022 passed by the Additional District Judge, Court No. 3, Aligarh in Arbitration Case No. 80 of 2013.