NAVDHAAN ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Above cases are heard and taken up for disposal under the "Specially Ordered" caption. As the issue involved in all the above Petitions is one and the same, the cases are taken up for disposal by a common order.

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

(3.) Initially, Original Petition No.585 of 2011 was filed by one M/s.Navdhaan Enterprises seeking to set aside the Arbitral Award dated 17.05.2011 passed by one Mr.P.M.Chaugale, (Arbitrator), Assistant Salt Commissioner (Admn.), Headquarters, Jaipur, Rajasthan, and allow their Claim Petition vide C.No.1/Arbitration/NE/2010/1/530.