NURSAHAR SHAKIL AHMED Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) As all the Appeals are involving a similar issue, they are taken up together for decision. Writ Petition No.08/2024 is taken as lead case for consideration of facts and other material.

(3.) Present Appellant is challenging the order passed by Principal District Judge, Akola dtd. 21/3/2023 Below Exhibit-17 in Civil M. A.(Arb) No.82/2021, which was filed by the present Appellant and Below Exhibit-27 in Civil M. A. (Arb) No.75/2022, which was filed by the Competent Authority, thereby allowed the application under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short the "A & C Act") filed by the Respondent No.2/NHAI in Civil M.A. No.75/2022 and dismissed the application under Sec. 34 of the A & C Act filed by the present Appellant Civil M. A. No.82/2021 and setting aside the additional Award passed on 27/11/2020 by Respondent No.1.