PATHAK,J. - (1.) These appeals by special leave are directed against an order dated July 6, 1977 of the Orissa High Court and arise out of the proceedings under the Indian Arbitration Act
(2.) The respondent M/s. Allied Construction Company, entered into contracts with the Union of India in the Defence Department undertaking the construction of residential quarters at Chandipur in the district of Balasore. Both contracts contained an arbitration clause, Clause 70, which provided for arbitration in the event of disputes between the parties
(3.) It appears that after the work had progressed to a certain stage the contracts were terminated at the instance of the respondent. The respondent invoked Clause 70 of the contract, and requested that the disputes, which arose out of the termination of the contracts, should be referred for arbitration. It seems that when no action was taken by the appellants the respondent made an application under Sections 8 and 20 of the Arbitration Act in relation to each contract before the learned Subordinate Judge at Balasore. By his order of December 2, 1976, the learned Subordinate Judge granted each application, directed the arbitration agreements be filed in court, and appointed a highly qualified Engineer, Shri Banabasi Patnaik, as arbitrator. Against the two orders the respondent filed two respective appeals before the Orissa High Court. Corresponding revision petitions were also filed in the fear that the appeals may not be maintainable. Meanwhile, the appellant agreed to refer the two disputes to arbitration. The High Court dismissed the appeals and revision petitions by its order of July 6, 1977;