KTECH ENGINEER BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The above captioned two petitions have been filed by the petitioner under Sec. 11 (5) and (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of Arbitrator for adjudication of disputes with respondent.

(2.) Since the parties to the present petition are similar, therefore, with the consent of learned counsel for the parties, these petitions have been heard together and are being disposed of by this common judgment.

(3.) According to petitioner, for Completion of Balance Works for Construction of Dwelling Units including Allied Services for Officers and ORs at Commissiariate Road II Line and Salt Lake (Kolkata), tenders were invited by respondent and after completion of process, petitioner had entered into two Contracts, one bearing CA No. DGMAP/PH-II/PKG-19/l(A) (R&C)/02 of 2014-2015 i.e. the Salt Lake Construction Contract (henceforth referred to as the "first contract ") and second, bearing CA No.: DG MAP/PH-II/PKG-19/1 (B)(R&C)/03 of 2014-2015 i.e. Dakshineshwar Construction Contract (henceforth referred to "second contract ") . The first contract in question is the subject matter of first captioned petition (ARB.P. 54/2022) and the second contract is the subject matter of second captioned petition (ARB.P. 56/2022).