S.MURALIDHAR, J. - (1.) Introduction - These are two petitions under section 34 read with section 28 of the Arbitration and Conciliation Act, 1996 by the Petitioner M/s National Building Construction Corporation ('NBCC') Ltd.
(2.) The challenge in OMP No. 552 of 2008 is to the common Award dated 10th July, 2008 passed by the Sole Arbitrator in the disputes between NBCC and the Respondent, M/s Natavarlal M. Patel, arising out of an Agreement dated 1st January, 2001 whereby the work of "Construction of Road Work of MP Pool Building and Allied Works at Civil Airport, Vadodara" (hereafter 'Road Contract') was awarded by NBCC to the Respondent.
(3.) The challenge in OMP No. 553 of 2008 is to the same common Award in so far as it relates to the disputes between the parties arising out of the Agreement dated 27th October, 1999 whereby the work of "Construction of MP Pool Building and Allied Works at Civil Airport, Vadodara" (hereafter the 'Construction Contract') was awarded by NBCC to the Respondent.;