UTTAM BISWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the applications arise from the same facts and involve the same parties, the same were taken up for hearing together and are being dealt with by this Common Judgment and Order.

(2.) This Appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "A&C Act") has been filed against the judgment dtd. 20/11/2024 passed by the learned District Judge, Kendrapara in Arbitration Proceeding No.1 of 2023 wherein the learned District Judge has allowed the petition filed by the present Respondents under Sec. 34 of the A&C Act thereby setting aside the award dtd. 1/12/2022 passed by the learned Arbitrator in Arbitration Proceeding No.2 of 2021. The Writ Petition is preferred by the Petitioner (Appellant in ARBA No.13 of 2025 making a prayer to quash the order dtd. 20/11/2024 passed by the learned District Judge, Kendrapara in Execution Proceeding No.50 of 2023 arising out of the award passed in Arbitration Proceeding No.2 of 2021.

(3.) The brief facts of the case are that the Appellant was awarded the work of "Augmentation to Piped Water Supply to Village- Mahakalapada of Block Mahakalapada in the district of Kendrapara'' on 9/10/2017 by the Respondents vide tender notice dtd. 18/4/2017 which was to be completed within 10 months.