(1.) These appeals under Sec. 37 of the Arbitration and Conciliation Act, 1996 (briefly, '1996 Act') emanate from orders dtd. 2/6/2023 passed by the Court of Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District, at L.B.Nagar (briefly 'the Commercial Court') by which the applications preferred by the appellant under Sec. 8 of the 1996 Act have been dismissed.
(2.) On admitted facts, common issues of law arise for consideration in this batch of appeals and therefore, we have heard the same analogously and this batch of cases is decided by this common judgment. For the facility of reference, facts from C.M.A.No.315 of 2023 are being referred to.
(3.) Facts giving rise to filing of appeal briefly stated are that the appellant and respondent No.1 had entered into a Development Agreement cum General Power of Attorney (briefly, 'DAGPA') on 23/3/2006 in respect of land measuring Acs.10.02 guntas situate across survey Nos.160, 244(P) and 264/1 of Vattinagulapalli Village, Rajendranagar Mandal, Ranga Reddy District. The relevant clause 25 of the aforesaid DAGPA contains an arbitration clause, which reads as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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