ARUN BHANSALI,J. - (1.) These applications under Section 34 read with Section 48 of the Arbitration and Conciliation Act, 1996 ('the Act') have been filed by the applicant - Hindustan Zinc Ltd. ('HZL') seeking setting aside of Arbitral Awards dated 17.08.2017 passed by the Arbitral Tribunal appointed by London Court of International Arbitration ('LCIA'), whereby the claims raised by HZL have been rejected.
(2.) While Arbitration Application No. 28 of 2017 pertains to seller's contract No.190-11-18206-S dated 13.12.2011, Application 6 of 2018 pertains to seller's contract No. 190-12- 12120-S dated 28.03.2012.
(3.) It may also be noticed that arbitration application No. 6 of 2018 is barred by limitation and an application under Section 34(3) of the Act seeking condonation of delay has been filed. In arbitration application No.28 of 2017, notices were ordered to be issued on 06.11.2017, whereafter appearance was made on behalf of the respondent in both the applications.;