Monoranjan Mallick, J. - (1.) These three petitions under Sections 5 and 33 of the Arbitration Act raise common question of law and facts and have been taken up together for hearing for reasons of convenience.
(2.) These three cases arise in connection with three separate works contracts entrusted upon the Respondent by the petitioner in Haldia Dock area. The contracts were concluded on 26th and 27th May, 1978 and the Respondent had undertaken to complete the works within 9 months including preliminary work.
(3.) But the petitioner complaints that the Respondent failed to start even the preliminary work for which the Senior Executive Manager of the Haldia Dock Complex has by its letter dated 12th May, 1979 ordered all preliminary work to be stopped immediately against the tender work and intimated that formal order of termination would be issued to the Respondent in due course.;