HINDUSTAN FLURO CARBONS LTD. Vs. ROCKWELL INDUSTRIES LTD.

JUDGEMENT

(1.) We have heard Mr. Y. Venkateswarlu, learned counsel for the appellant, and Mr. Prabhakar Sripada, learned Senior counsel appearing on behalf of Mr. Setty Ravi Teja, counsel for respondent No.1.

(2.) Since both appeals arise out of disputes involving the same parties and pertain to interconnected issues stemming from arbitration proceedings, they were heard conjointly. Accordingly, this common judgment is rendered in disposal of both appeals.

(3.) Civil Miscellaneous Appeal No. 918 of 2018 has been filed by M/s Hindustan Fluorocarbons Limited, Hyderabad, challenging the decree and order dtd. 27/2/2017 passed in Arbitration O.P. No. 708 of 1998 by the learned Chief Judge, City Civil Court, Hyderabad.