BMA COMMODITIES PVT LTD Vs. KABERI MONDAL

JUDGEMENT

(1.) By consent of parties, both these petitions were heard together and are being disposed of by a common judgement.

(2.) In both the petitions, the parties have impugned the same award. Some of the relevant facts for the purpose of deciding these two petitions are as under:-

(3.) The respondent is a registered stock broker with the Securities and Exchange Board of India and also with the Bombay Stock Exchange, National Stock Exchange of India and Multi Commodity Exchange.