NEELACHAKRA CONSTRUCTIONS Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH these matters were heard together as common questions of fact and law are involved.

(2.) BOTH the applications under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter called the 'said Act') were filed by the petitioner for appointment of an arbitrator by the Chief Justice.

(3.) THE relevant facts are that the petitioner which is a Proprietorship concern was awarded the work of "new Construction, One time Repair and Renovation of CHC-1 at belguntha Including variations". Another work which was given to the petitioner, which is the subject matter of ARBP No. 24 of 2005, Is "new Construction, One Time repair and Renovation of CHC-1 at Polsara including variations".