- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) These appeals are preferred against the common judgment and order passed by the appellate bench of the High Court of judicature at Bombay whereby the said bench dismissed the appeals filed by the appellants herein against the judgment and order of the learned single judge of the said high Court allowing the applications filed by the respondent herein by setting aside the awards made by the arbitrators.;