EVERREADY INVESTMENT PVT LTD Vs. SURESH ENTERPRISES

JUDGEMENT

(1.) Admit. The learned Advocates for the respondents waive service. By consent, heard forthwith.

(2.) Since the common question of law and facts arise in all these three appeals, they were heard together and are being disposed of by this common order.

(3.) All these appeals arise from the orders dated 4th August, 2005 passed by the learned Single Judge in exercise of the powers under Section 34 of the arbitration and Conciliation Act, 1996 (for short "the said Act") in relation to the award passed by the learned arbitrator on 21st October, 2003.