(1.) These two Arbitration Applications are disposed of by the following order.
(2.) Both Arbitration Applications are filed by Alliance Import and Export - a partnership firm seeking appointment of Arbitrator under Sec. 11 of the Arbitration and Conciliation Act, 1996 (for short "the said Act"). Applicant is common in both the Arbitration Applications. Respondent in Arbitration Application (L) No. 23497 of 2022 is GHCL Limited (for short "GHCL"). Respondent in Arbitration Applicatioin (L) No.23500 of 2022 is Nirma Limited (for short "Nirma"). Arbitration Agreement between the Applicant and GHCL is identical to the Arbitration Agreement between Applicant and Nirma.
(3.) Facts in brief are outlined herein under:-