NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. DINESH SINGH

JUDGEMENT

(1.) Looking to the similitude of the controversy involved, with the consent of the parties, these Arbitration Appeals are being heard and decided by this common order.

(2.) For convenience the facts of Arbitration Appeal No.99/2021 are being referred here to.

(3.) Invoking the appellate jurisdiction of this Court under Sec. 37(1)(C) of the Arbitration and Conciliation Act, 1996 (hereinafter called as "Act of 1996"), the appellant herein i.e. National Highways Authority of India (Ministry of Road Transport and Highways) has preferred this appeal questioning the order passed by 4th Additional District Judge, Shivpuri in MJC No. AV21/2018 dtd. 13/9/2021, by which application filed by the respondents under Sec. 34 of the Act of 1996 has been allowed and the Award passed by the Arbitrator dtd. 5/12/2016 has been set-aside.