A. K. Mathur, J. - (1.) All these batch of appeals are disposed of by a common judgment as same question of law involves in these appeals.
(2.) The basic question which involves in these appeals is applicability of Section 14 of Limitation Act, 1963 in The Arbitration and Conciliation Act, 1996.
(3.) However in order to appreciate the controversy involve in these appeals it is necessary to give few facts for that purpose the facts given in the C.A. No. 1457 of 2004 are taken into consideration.;