- (1.) Heard Sri Manu Khare, learned counsel for the appellantapplicant and Sri Vikas Budhwar, learned counsel for the respondents.
(2.) These two connected matters were heard together and are being decided by a common order.
(3.) Arbitration Appeal No. 23 of 2020 filed under Section 37 of the Arbitration & Conciliation Act, 1996 (for short 'Act of 1996 ') arises out of judgment and order dated 06.12.2019 passed in Arbitration Case No. 31/70/2019 (Jain Automobiles Vs. Hindustan Petroleum Corporation Ltd.) by Presiding Officer, Commercial Court, Kanpur Nagar. While Arbitration & Conciliation Application No. 45 of 2020 has been filed under Section 11 (6) of the Act of 1996 for appointment of independent Arbitrator in terms of provisions of Clause 66 of agreement dated 29.01.2013.;