Sanjib Banerjee, J. - (1.) The applications pertain to an order dated September 23, 2015 passed on a petition under Section 34 of the Arbitration and Conciliation Act, 1996.
(2.) The applications are strange creatures since they do not claim to be a memorandum of review or an accompanying stay petition or an application under the inherent powers of the Court or for the correction of an arithmetical or clerical mistake. As to the substance of the applications, it appears that the applicant is aggrieved by the interest component in the arbitral award being reduced from 10 per cent to 8 percent on the basis of the consent given by advocates present at the hearing of the matter.
(3.) It appears that no authority was given by the applicant to advocate then representing the applicant to concede to anything or consent to any order.;