STATE OF GUJARAT Vs. MAYUR CONSTRUCTION COMPANY

JUDGEMENT

(1.) Admittedly, the issue is covered by an order dtd. 12/1/2022 passed in Special Civil Application No. 10501 of 2014, the relevant paragraphs of which read as under:

(2.) The parties shall be governed by the order so passed.

(3.) In light of the above order, the writ petitions are allowed. The order passed by the respective Tribunals in respective Arbitration References stands quashed and set aside and the said References are ordered to be restored to the respective files of the Tribunal, to be decided on merits and in accordance with law. Rule is made absolute to the above referred extent in each petition.