(1.) By this judgment, I propose to decide the abovementioned two petitions filed by the Delhi Jal Board, the petitioner, under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter called the "Act") challenging the arbitral awards dated 7th April, 2007 passed by the sole Arbitrator, Sh.Mitter Singh. Legal points and most of the facts are common in both the matters and hence are decided together. Parties are the same so as issues involved in the matters.
(2.) Both awards are made and published on 7th April, 2007 by the respondent No.2 i.e. Mitter Singh on references made.
(3.) Under the work of rehabilitation/renovation of 1600-1900mm dia brick barrel trunk sewer from Delhi Gate to College Lane (MCD) limit & 950X1425mm egg shaped Bazaar Sitaram brick sewer from Turkman Gate to Ajmeri Gate Master Chamber (via Hauz Quazi) of contract agreement 21(2002-2003) dated 26th November, 2002 executed between petitioner and respondent No.1 which is the subject matter of OMP No.358/2007.
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