KOTAK MAHINDRA BANK LTD Vs. SHARMA CRANE SERVICE

JUDGEMENT

(1.) Heard finally, by consent of the parties.

(2.) The Petitioner has invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act) as Respondents defaulted in making timely installments though agreed and that events of defaults are the basic cause of action for these Petitions.

(3.) The Petitioner is common party to all these petitions and as Respondents are also common and interlinked, though they entered into four separate agreements. RespondentRajkumar Sharma, is the sole proprietor of Haryan Road Carriers and Mrs. Sarita Sharma is a proprietor of Shree Transport Service for whom Rajkumar Sharma holds the power of attorney. Therefore, this common judgment/order.