ABW SUNCITY Vs. TARUN MALIK

JUDGEMENT

(1.) The matter has been taken up through video conferencing on account of restrictions due to outbreak of COVID-19 pandemic.

(2.) This order shall dispose of the following Arbitration cases and review applications collectively by way of a common order:-

(3.) For the sake of facts, order is being passed in RA-CR-25-2021 in/and ARB-52-2021 and for the sake of facts, reference is also being made to ARB-52-2021 and ARB-25-2021.