ASHIS KUMAR CHAKRABORTY,J. - (1.) These appeals have filed by the claimant as well as the respondent in the arbitration proceeding against the order dated May 15, 2018 passed by the learned sole arbitrator, a former Judge of this Court, in an application filed by the claimant under section 17 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short "the Act of 1996").
(2.) The appellant in the first appeal, A.P.O. No. 233 of 2018 is the claimant in the arbitral proceeding while, the appellant in the second appeal, A.P.O. No. 249 of 2018 is the respondent before the learned arbitrator. In its appeal the claimant has also filed an application, G.A. No. 2250 of 2018 praying for the relief mentioned hereinafter. The appellant in the second appeal, A.P.O. No. 249 has also filed two applications, G.A. No. 2393 of 2018 and G.A. No. 2394 of 2018. The application G.A. No. 2393 of 2018 is for condonation of delay in preferring it appeal and the relief claimed in the said second application has been mentioned hereinafter.
(3.) Considering the statements made in the application, G.A. No. 2393 of 2018 the delay in preferring the appeal, A.P.O. No. 249 of 2018 is condoned.;