KRISHNA SHELTERS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common question of law arises in these civil miscellaneous petitions, they are clubbed together, heard and disposed off by this common order.

(2.) The petitioners filed the present Civil Miscellaneous Petitions under the provisions of Section 11(6) and 12 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act') for appointment of independent arbitrator as substitute arbitrator to decide the dispute between the petitioners and the Union of India arising out of contractual agreements entered into between the parties.

(3.) It is the case of the petitioners that the respondent - Union of India invited tenders in the year 2014-15 to execute the following works: