- (1.) On 8th January 2020, I fnally decided the Commercial Arbitration Petition but left a fnal order of reference to arbitration pending because the parties said that there were several work orders. I am told that an appeal against that order was dismissed for diferent reasons yesterday.
(2.) I now have an agreed list of all the work orders between the parties. This list is taken on record and marked "L1" for identifcation with today's date. A copy of this list is also annexed for completeness to this order.
(3.) Parties agree that the disputes and diferences between the parties relating to the work orders in serial Nos. 1 to 3(c) may be referred to the arbitration. Both sides tender a signed statement that this list be treated as a consolidated arbitration because it is not possible to consolidate reference without a signed statement and agreement between the parties. This is noted and accepted. The signed statement is taken on record and marked "S1" for identifcation with today's date.;