WOCKHARDT HOSPITALS LIMITED Vs. KAMINENI HOSPITALS LIMITED

JUDGEMENT

(1.) These three Civil Miscellaneous Appeals are filed by the same Appellant under Section 37 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act') R/w Order 43 Rule 1 of Code of Civil Procedure, against the same Respondent, aggrieved by the orders dated 13-04-2010 in O.P. Nos. 169 of 2010, O.P. No. 155 of 2010 and O.P. No. 2417 of 2009 respectively, on the file of the learned II Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The Appellant-Wockhardt Hospitals Limited (For short, 'Wockhardt') filed the aforesaid three O.P.s against the Respondent-M/s. Kamineni Health Services and Kamineni Hospitals (For short, 'Kamineni') under Section 9 of the Act. O.P. 169 of 2010 against which C.M.A. 490 of 2010 is preferred, was filed under Section 9 of the Act by the Appellant against the Respondent for the following relief's:

(3.) O.P. 155 of 2010 and O.P. 2417 of 2009 against which C.M.A. 491 of 2010 and C.M.A. 492 of 2010 are preferred, were filed under Section 9 of the Act by the Appellant against the Respondent for the following relief's: