PRADYUMAN KUMAR SHARMA Vs. SHRI JAYSAGAR M. SANCHETI

JUDGEMENT

(1.) By these petitions filed under Section 34 of the Arbitration & conciliation Act, 1996 (for short herein after 'the Act'), the petitioner seeks to challenge the impugned awards all dated 30th March 2009 declared by the learned arbitrator.

(2.) By consent of parties, in view of the identical facts in all the four matters and common argument advanced by both the parties, all aforesaid petitions were clubbed and heard together finally at the stage of admission and are being disposed off by common order. I shall summarise the facts in arbitration petition No.300 of 2012 which were referred by both the parties.

(3.) The petitioner has advanced submissions only on three issues though various grounds are raised in the petitions and thus, facts and submissions relating to those three issues canvassed by the petitioner are set out hereinafter.