SURINDER SINGH Vs. ARROW ENGINEERING LTD

JUDGEMENT

(1.) This is a bunch of Petitions filed and pending under Sec. 29-A of the Arbitration and Conciliation Act, 1996 ("the Act") in connection with arbitration proceedings between multiple Petitioners ("Petitioners") and the common Respondent, Arrow Engineering Ltd. ("Arrow"). These matters have been pending on the docket of this Court for a long time (since 2020), with neither party seriously pursuing the matter.

(2.) As it transpires, there have been a total of 22 Petitions, of which four came to be withdrawn. Of the 18 remaining Petitions, three Petitions (Arbitration Petition (L) Nos. 4321, 4322 and 4323 of 2020) were heard and disposed of by a Learned Single Judge of this Court by an order dated October 12, 2020 ("October 2020 Order") extending the mandate of the Learned Arbitral Tribunal until November 1, 2021. Review Petitions were filed by Arrow in each of the Petitions that were disposed of, and the Learned Single Judge tagged the three Review Petitions with these Petitions by an order dated December 8, 2020.

(3.) Thereafter, nothing concrete has moved in the matter. Even the extended mandate expired. No fresh petitions under Sec. 29-A of the Act were filed by the three parties involved.