- (1.) Leave granted.
(2.) In all these appeals validity of a common judgment delivered in Civil Misc. Appeal Nos. 973-995 of 2005 and 539, 674 and 675 of 2006 dated 14th December, 2009 has been challenged.
(3.) The aforestated Civil Miscellaneous Appeals had been filed in the High Court of Judicature, Andhra Pradesh at Hyderabad under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") against a common order dated 14.03.2005 passed in different original petitions, by the XIV Additional Chief Judge, City Civil Court (FTC), Hyderabad, dismissing the original petitions. The High Court vide its common judgment dated 14.12.2009 dismissed the aforestated appeals.;