SAMRAT FURNACES PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed challenging the order dated 20.3.2020 passed by the sole arbitrator by which the petitioner's application raising certain preliminary objections before the arbitrator is rejected. The petitioner is the original respondent before the arbitrator and the respondent No.5 is the original claimant.

(2.) Facts in brief are as under:

(3.) Heard Mr.Hemendra P. Baxi, learned counsel for the petitioner, Mr.Vinay D. Bairagar, learned counsel for respondent No.5 - M/s. Ketan Engineering, Mr.G.M. Amin, learned counsel for respondent No.3 - GCCI and Ms.Jhala, learned AGP for the respondent - State through Video Conferencing.