K. ANURADHA Vs. MOUNIKA

JUDGEMENT

(1.) C.R.P.No.684 of 2024 arises out of an order dtd. 18/12/2023 passed by the Trial Court dismissing the petitioners' application for condonation of delay in filing a petition to set aside the order dtd. 6/12/2021 passed by the Trial Court and to restore the Arbitration Original Petition (A.O.P.No.682 of 2016) filed by the petitioners.

(2.) C.M.A.No.110 of 2024 arises out of an order dtd. 18/12/2023 passed by the Trial Court dismissing the appellants' application for restoration of A.O.P.No.682 of 2016, filed by the appellants under Order IX Rule 9 of The Code of Civil Procedure, 1908. The impugned order in the C.M.A. was passed consequent to the impugned order passed in the C.R.P.

(3.) The A.O.P. referred to above was filed by the petitioners/appellants for setting aside an Arbitral Award dtd. 28/9/2015 under Sec. 34 of The Arbitration and Conciliation Act, 1996. The C.R.P. and the C.M.A. arise out of the 2 orders passed on the same date i.e., 18/12/2023 dismissing the petitioners' applications for condonation of delay in filing a petition for setting aside the order dtd. 6/12/2021 and for restoration of the Arbitration Original Petition (Sec. 34 Application) to its original file.