LAWS(MAD)-2018-12-103

ENGINEERING PROJECTS (I) LTD Vs. GENERAL MANAGER

Decided On December 18, 2018
Engineering Projects (I) Ltd Appellant
V/S
GENERAL MANAGER Respondents

JUDGEMENT

(1.) These Petitions are filed challenging the Arbitral Award dated 12.04.2008 in relation to disputes arising out of Agreement No.MTP/CIVIL/370 2000.

(2.) As the issue involved in both these cases is one and the same, the Original Petitions are taken up for disposal by a common order.

(3.) For the sake of convenience, the parties herein are referred to by their names.