ARINDAM MUKHERJEE,J. - (1.) Affidavit of service and the supplementary affidavit filed in A.P. No. 588 of 2019 are taken on record.
(2.) A.P. No. 566 of 2011 is an application for setting aside of an award dated 31st March, 2011 under Section 34 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as 'the 1996 Act'). The said application is pending after completion of affidavits for about 8 years.
(3.) A.P. No. 588 of 2019 is a post award application under Section 9 of the 1996 Act filed by the petitioner in setting aside the application (for the sake of this application he is referred to as the applicant). In the Section 9 application the applicant has, inter alia, prayed for removal of the outfits belonging to the respondent, Indian Oil Corporation Limited (in short "IOCL") from the premises wherefrom the retail outlet of IOCL was operated by the applicant. In the section 34 application the petitioner (applicant) has made an interlocutory application being G.A. No. 2166 of 2019 wherein it has prayed for expeditious hearing of the Section 34 application.;