SANJEEV SACHDEVA, J. - (1.) O.M.P. (I) (COMM.) 221/2017 and O.M.P. (I) (COMM.) 227/2017 These are petitions filed under section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act).
(2.) The petitioner, in OMP (I) (COMM.) 221/2017, JETPUR Somnath Tollways Limited (hereinafter referred to as 'JETPUR' for short) seeks a direction against respondent No.1 - National Highways Authority of India (hereinafter referred to as NHAI for short) to deposit a sum of Rs. 359.19 crores being the balance part of the minimum Termination Payment into the Escrow Account.
(3.) The petitioner in OMP (I) (COMM.) 227/2017, Punjab National Bank (hereinafter referred to as 'PNB' for short) seeks a direction to NHAI to pay Rs. 374.51 crores into the Escrow Account for appropriation by the Lenders.;