- (1.) It is brought to our notice that an Arbitrator is appointed under Section 11(5) of the Arbitration & Conciliation Act, 1996 at the instance of the parties to resolve the disputes arising between the parties, which are also subject matter of these special leave petitions.
(2.) If that be so, then the Arbitrator would mediate between the parties and submit his report by the next date of hearing on the disputes as to whether the parties have amicably settled the same or not, and if so, on what grounds.
(3.) In the meantime and till next date of hearing, petitioner No.1Naresh Kumar of SLP(Crl.) No. 8336/2018 shall not be arrested in connection with the offences in question.;