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Judgment
Gita Mittal, J
CAV No.1067/2017 in FAO(OS) 312/2017;
CAV No.1066/2017 in FAO(OS) 313/2017;
CAV No.1069/2017 in FAO(OS) 314/2017; and CAV No.1070/2017 in FAO(OS) 315/2017
Caveators are represented and have been heard.
The caveats are discharged.
CM Nos.45193-94/2017 in FAO(OS) 312/2017; CM Nos.45195-96/2017 in FAO(OS) 313/2017; CM Nos.45245-46/2017 in FAO(OS)
314/2017; and CM Nos.45250-51/2017 in FAO(OS) 315/2017 (Exemption)
Allowed, subject to just exceptions.
The applications are disposed of.
FAO(OS)Nos.312-315/2017
These appeals assail the order dated 27th November, 2017 whereby the ld. Single Judge has dismissed the OMP(I)Nos.26/2017; 27/2017; 22/2017
and 23/2017 filed by the appellant under Section 9 of the Arbitration and Conciliation Act, 1996 on the very first date itself without calling for replies
from the respondents.
Both the parties have placed reliance on several judicial precedents in support of the rival contentions. It would appear that no finding has been
recorded prima facie on the factual submissions made by the appellant nor was reply called for from the respondents.
Mr. Sandeep Sethi, ld. Senior Counsel appearing for respondents, who are caveators before us, on instructions submits that without prejudice to the
rights and contentions of the respondents, the impugned order dated 27th November, 2017 may be set aside and the matter be remanded back for
consideration afresh.
With the consent of the parties, the impugned order dated 27th November, 2017 is hereby set aside and quashed. The matter is remanded back for
consideration afresh on merits by the ld. Single Judge.
The parties shall appear before the ld. Single Judge on 14th December, 2017 for further directions in the matter.
It is made clear that nothing herein contained is an expression of opinion on the merits of the case.
The appeals are disposed of in the above terms. Dasti under signatures of the Court Master.