N G PROJECTS LIMITED Vs. BACKBONE PROJECTS LIMITED

JUDGEMENT

(1.) Both these petitions are filed challenging the order passed by the Arbitrator under the provisions of Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Arbitration Act') as well as under Art. 226 and 227 of the Constitution on the grounds stated in detail in the memo of petitions as both the petitions are cross petitions.

(2.) Special Civil Application No. 12993 of 2016 is filed by the petitioner, original respondent No. 1, for the prayers, inter alia, that appropriate writ, order or direction may be issued for quashing and setting aside the impugned order passed by the Arbitrator at Annexure -J dated 11.4.2016. It has been further prayed that appropriate writ, order or direction may be issued to respondent No. 1 to produce and supply copies of the documents, papers, records before the hon'ble arbitral tribunal as stated vide application dated 10.12.2015.

(3.) Similarly, Special Civil Application No. 12834 of 2016 is filed by the petitioner, original respondent No. 2, for the prayers, inter alia, that appropriate writ, order or direction may be issued for quashing and setting aside the impugned order dated 11.4.2016 at Annexure -A passed by respondent No. 3 Arbitrator and also for similar directions on the same grounds in another petition for supply of the records and documents.