VIJAY CONSTRUCTION CO.­CONSULTING ENGINEERS & CONTRACTORS Vs. SARDAR SAROVAR NARMADA NIGAM LIMITED THRO CHAIRMAN

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of Letters Patent is filed by the original respondent No.1 in Special Civil Application No.831 of 2013 aggrieved by the order dated 26.04.2017 passed by the learned Single Judge.  By the aforesaid  order,  the learned  Single Judge has allowed  the petition filed by respondent Nos.1 and 2  ­ original petitioners and quashed and set aside the order dated 30.11.2010 passed in Arbitration Reference No.16 of 2002 by the Gujarat Public Works Contracts Disputes Arbitration Tribunal, Ahmedabad.

(2.) Necessary facts, in brief, for disposal of this appeal are as under :­

(3.) Heard Mr.D.C.Dave, learned Senior Counsel appearing for the appellant and Mr. Kamal Trivedi appearing for respondent Nos.1 and 2.