LALIT OSWAL Vs. A K TRIVEDI

JUDGEMENT

(1.) AS common questions of law are involved in both these applications, they are being considered and decided by this common order.

(2.) ARBITRATION Case No. 3/2007 is filed under section 11 (6) read with sections 14 and 15 of the Arbitration and Conciliation Act, 1966 (hereinafter referred to as the 'act'); whereas Arbitration Case No. 14/2007 is filed under section 11 (6) read with section 15 of the Act.

(3.) IN Arbitration Case No. 3/2007, applicant Lalit Oswal is Managing Partner of M/s Lalit Construction Company, a Partnership Firm having its office at Durg, district Chhatisgarh. The Firm is engaged in the business of execution of Civil works, which mainly includes construction of bridges. Respondent No. 2 M/s Keti Constructions Limited is a Company registered under the provisions of Companies Act and has its office at Indore. This Company is also engaged in the business and execution of civil contracts.