- (1.) The Court : A.P. No.498 of 1998 is filed under section 11 of the Arbitration and Conciliation Act, 1996 (for short the Act).
(2.) G.A. No. 4178 of 1998 is filed by the petitioner under section 9 of the said Act praying inter alia, for an injunction restraining the respondent from invoking and/or taking any step for invoking the bank guarantee dated 19th March, 1996.
(3.) G.A. No. 61 of 1999 is an application filed by the petitioner under section 14(2) of the said Act inter alia, praying for a declaration that the mandate of the respondent to appoint an Arbitrator ceased prior to 3rd December, 1998, declaration that the Arbitrator appointed by the respondent has jurisdiction or authority to function as Arbitrator and for consequential injunction restraining the respondent as also the Arbitrator appointed by it from taking any steps or further steps for adjudication of the disputes relating to claim of the petitioner against the respondent.;