SURANA FABRICATORS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) These two Revisions under Section 19 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (hereinafter referred to as '1983 Adhiniyam') are directed against the Award dated 18.01.2019 passed by the Madhya Pradesh Arbitration Tribunal, Bhopal.

(3.) The Arbitration Revision No.13/2019 is by the Contractor. The Arbitration Revision No.15/2019 is by the State of Madhya Pradesh and its functionaries.