NEELA SATYANARAYANA Vs. R. SUBRAHMANYAM

JUDGEMENT

(1.) This common order will dispose of Arbitration Application Nos.54, 112 and 118 of 2018.

(2.) Heard Mr.Promod, learned counsel representing Mr.A.Venkatesh, learned counsel for the applicant in Arbitration Application Nos.54 and 118 of 2018; Mr. Pratap Kumar, learned counsel for the applicant in Arbitration Application No.112 of 2018. Also heard Mr. Hemendranath Reddy, learned senior counsel for the respondent in Arbitration Application No.54 of 2018: Ms.Divya, learned counsel for the respondent in Arbitration Application No.112 of 2018; and Mr. J. Prabhakar, learned counsel for the respondent in Arbitration Application No.118 of 2018.

(3.) The three arbitration applications have been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (briefly, 'the 1996 Act' hereinafter) for appointment of arbitrator to arbitrate on the dispute between the parties.