- (1.) In view of the common issues which arise for consideration, these appeals are heard together and disposed of by this judgement.
(2.) Civil Appeal Nos.1570-1578 of 2021 are filed, aggrieved by the common judgment dated 11.08.2017 passed in Arbitration Appeal Nos.69, 70, 72, 73, 77, 78, 79, 80 and 81 of 2014. By the aforesaid judgment, High Court has allowed the Arbitration Appeals filed by the respondent no.1-Kerala State Road Transport Corporation, by setting aside the common order dated 05.08.2014 passed in O.P.(Arb.) Nos.258 of 2007 etc. and the awards passed by the arbitrator. The High Court has remanded the matters to the arbitrator for disposal de novo in the light of the observations made in the judgment.
(3.) Civil Appeal Nos.1620-1622 of 2021 are filed, aggrieved by the order dated 06.09.2017 in O.P.No.617 of 2017, passed by the High Court of Madras, allowing the Original Petition filed by the respondent under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the 1996 Act') and the orders dated 31.10.2017 and 12.12.2017 passed in applications seeking interim directions.;