(1.) This Court was of the opinion that there are arguable issues raised on behalf of the Petitioners in these Petitions and these Petitions can be heard and disposed of at the admission stage. The above Arbitration Petitions are connected and identical challenge has been raised to the Arbitral Awards passed in these Petitions. The issues in Claim No.5 has been decided by the learned Arbitrator in the Arbitral Award dtd. 22/4/2022 which is impugned in Arbitration Petition (L) No.28284 of 2022. The learned Arbitrator in the impugned Award in Claim No.5 has held that the reasons and findings on all the issues will apply to the issues in each of respective preferred references/claims before the learned Arbitrator. Thus, the reasons and findings on all the issues raised in Claim No.5 have been applied to the other 9 references/ claims where the Awards dtd. 23/4/2022 have been passed and which are impugned.
(2.) Accordingly, the Arbitration Petitions are being disposed of by this common Judgment.
(3.) As the relevant facts are similar, for convenience, the facts in Arbitration Petition (L) No.28284 of 2022 are referred to which are as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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