RBCL PROJECTS PRIVATE LIMITED Vs. BPTP LIMITED

JUDGEMENT

(1.) The above captioned petitions have been filed under the provisions of Section 11(6) of Arbitration and Conciliation Act, 1996.

(2.) Pertinently, the dispute inter se parties pertains to different work orders issued by the respondent to petitioner with regard to different projects.

(3.) The above captioned first petition [ARB.P. 707/2021] pertains to work order dated 13.12.2016 and 19.01.2017. The second captioned petition [ARB.P. 708/2021] pertains to work order dated 06.04.2015 and the third captioned petition [ARB.P. 711/2021], pertains to work order dated 13.09.2016. According to petitioner, these work orders contain an arbitration clause in the event of dispute between the parties.