SHYAM INFRACOM Vs. MAHUVA NAGARPALIKA

JUDGEMENT

(1.) RULE. Learned advocate Mr. C.P. Champaneri waives service of notice of Rule in each of the petitions on behalf of the respondent.

(2.) Leave to amend name of the petitioner in Petition under Arbitration Act No.53 of 2022 along with Civil Application No.1 of 2022 in Petition under Arbitration Act No.53 of 2022. To be carried out forthwith.

(3.) Present petitions though have been filed by different Contractors but taken up together for hearing in view of the fact that the sole respondent is Mahuva Nagarpalika and Advocates appearing for both the parties in this group of petitions are the same.