- (1.) Leave granted.
(2.) All these appeals are inter-linked with each other. The parties are the same and common questions arising from the same set of facts are involved in all these cases which were disposed of by the High Court of Rajasthan by a common judgment. While SLP (C) Nos. 10917-10918 of 1999 are directed against the judgment passed by the High Court in Miscellaneous Appeal Nos. 283 of 1992 and 825 of 1994 filed under Section 39 of the Arbitration Act, 1940, SLP (C) Nos. 9170-9172 of 1999 are directed against Civil Review Petition Nos. 117 of 1997 and 118 of 1997 arising from the judgment/order passed in the said two appeals and Civil Miscellaneous Appeal No. 691 of 1997. In Civil Miscellaneous Appeal No. 691 of 1997, the appellant-M/s. National Heavy Engineering Co-operative Ltd. (hereinafter referred to as the 'company') challenged the order passed by the District Judge, Jaipur City, appointing the arbitrator in compliance with the direction passed by the High Court in the appeals.
(3.) In Civil Miscellaneous Appeal No. 283/92, the order passed by the District Judge on 24-2-1992, allowing the application filed by M/s. King Builders (hereinafter referred to as the 'contractor') for appointment of an arbitrator and directing the company to take steps for appointment of an arbitrator in accordance with Clause 66 of the agreement within one month, was under challenge. Civil Miscellaneous Appeal No. 825 of 1994 was filed by the contractor challenging the order dated 31-1-1994 dismissing the contractor's application under Section 8 of the Act.;