ALOK MATHUR,J - (1.) Heard Sri Vidhu Bhushan Kalia, learned counsel for all the applicants as well as Sri Sudhanshu Chauhan for the respondent through video conferencing in view of COVID-19 pandemic.
(2.) Since by means of instant applications all the applicants have approached this Court under Section 11 of Arbitration and Conciliation Act, 1966 for appointment of a sole arbitrator for adjudication of the dispute with the respondent and, thus, involve common questions of facts and law, hence, they are being decided by this common judgment and order.
(3.) It has been submitted that the applicants are agents, authorized and appointed by U. P. Cooperative Sugar Factories Federation by means of similar agreements entered into, between the applicants and U. P. Cooperative Sugar Factories Federation Ltd. on different dates i.e. 1.9.2015, 4.11.2016, 27.9.2017, 5.9.2018, 4.11.2016, 3.10.2015, 12.10.2016, 30.10.2017, 30.10.2017, 30.10.2017, 2.2.2017, 21.12.2016, 31.8.2015, 16.11.2016, 30.10.2017, 21.12.2016, 21.8.2015 17.5.2015 and 21.8.2015 respectively for a period of three years.;