- (1.) This order will dispose of Arbitration Case Nos.107 and 108 both of the year 2010, involving similar facts.
(2.) The petitioner has invoked the jurisdiction of this Court under Section 11 of the Arbitration and Conciliation Act, 1996 (in short, the Act) for appointment of an Arbitrator to settle the dispute/ differences which have arisen between the parties out of a contract agreement dated 12.1.2006. In Arbitration case No.108, as per record, on the above date, a consultancy services contract was given to the petitioner by the respondent for scrutiny of the bids/ proof checking of design and drawing work, tender documents etc. The petitioner was to supervise the work to ensure that the work is going on strictly as per specifications and terms and conditions of the contract agreement for construction of elevated road proposal I (G.T. Road Ram Talai to Golden Temple).
(3.) Similarly in Arbitration Case No.107 of 2010, contract for consultancy services was granted in favour of the petitioner vide agreement of the even date for proposal No.II (G.T. Road from Maqbool Pura Chowk to Bhandari bridge).;