MAGMA ITL FINANCE LTD. Vs. MANJU DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Since common question is involved in all the four civil revision applications, hence, they are heard analogous.

(3.) Civil Revision No. 288 of 2016 has been preferred against order dated 14.09.2016 passed by the learned District Judge, Muzaffarpur in Execution Case No. 54 of 2016 filed under Section 36 of the Arbitration and Conciliation Act, 1996 (in short the "Act") to execute the award dated 27.10.2015 made in Arbitration Case No. 142768 by the sole Arbitrator at Kolkata.