ASIA BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. M. Borah, learned counsel for the petitioners. Also heard Mr. H. Gupta, learned Central Government counsel, appearing for the respondents.

(2.) All the three petitions are arising out of a common issue and, therefore, taken up together for disposal.

(3.) The present petitioner before this Court had moved an application being Arbitration Petition No.5/2017 for appointment of an Arbitrator under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short, "Act"). The said application was disposed of vide order dtd. 26/3/2018 appointing Mr. Raj Wardhan Agarwal as the sole Arbitrator.