IL&FS ENGINEERING AND CONSTRUCTION COMPANY LIMITED Vs. PASCHIMANCHAL VIDYUT VITARAN NIGAM LIMITED AND ORS.

JUDGEMENT

(1.) At the outset the learned Senior counsel for petitioner urged to send these petitions under Section 9 of the Arbitration and Conciliation Act 1996 before the learned Arbitral Tribunal since is constituted by treating these petitions as applications under Section 17 of the Act, but however in view of the urgency involved since the entire work of rural electrification is put to hold by interim orders of this Court, I feel it appropriate to deal with these petitions myself.

(2.) Three issues raised in the above two petitions are qua -

(3.) The facts alleged by the petitioner are as under:-