- (1.) M. M. Ghildiyal, J. 1. Heard Sri L. R Naithani, Sr. Ad vocate, assisted by Sri J. R Joshi, learned counsel for the appellant and Sri Arvind Vashishtha, learned counsel for the re spondent.
(2.) ALL the appeals are preferred against the judgment and order dated 30-09-2006 passed by learned District Judge, Dehradun in O. S. Nos. 17 to 22 of 2006. The learned District Judge has disposed of all the aforesaid seven ap plications under section 9 of the Arbi tration and Conciliation Act, 1996 by a common judgment, thus, all appeals are also being disposed of by common judg ment. Brief facts of the case are that Oil and Natural Gas Corporation (here inafter referred to as Corporation) is a corporate body registered under Indian Companies Act, 1956 having its regis tered office at 124, Jeevan Bharti Build ing, Tower - II, Indira Chowk, New Delhi - 01 and is having its corporate office at Tel Bhawan, Dehradun, Uttaranchal.
(3.) THE Corporation floated tenders for execution of various works such as civil, electrical, horticulture, housekeep ing, maintenance of office and residen tial colonies etc. THE respondents sub mitted their tenders, which were ac cepted and in pursuance thereof an agreement was executed in between the corporation - appellant and respondents. Respondents started work in terms of the agreement, however, by notice dated 11-09-2006, the corporation directed the re spondents not to carry out further work. Aggrieved with the action of the appel lant, since there is clause for arbitration in the agreement executed between the corporation and the respondents, pre ferred an application under section 9 of Arbitration and Conciliation Act, 1996 before District Judge, Dehradun. Objections were filed by the ap pellant against the application of the re spondents filed under section 9 of the Arbitration and Conciliation Act, 1996.;