ALI ASGAR AGHA Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Both matters are part-heard. In Sr. No. 31, LC-VC-GSP-55 of 2020 and LC-VC-GSP-55A of 2020, Mr Mehta has completed his arguments. Mr Sharan Jagtiani for the Respondents had commenced his arguments in reply but was taken ill, requiring an adjournment.

(3.) In Comm Arbitration Petition (L) No. 4895 of 2020 (Sr No 32), I have heard Dr Saraf briefly for the Petitioners in a Section 37 challenge to an interim order of the learned sole Arbitrator.