INDERJEET MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL the above civil revision petitions have cropped up from orders dated 20.6.2006 passed by Additional Deputy Commissioner, East Khasi Hills District, Shillong in ARB. MAC Nos. 1(T) of 1999, 2(T) of 1999, 3(T) of 2000 and 4(T) of 2000. By the aforesaid order(s), learned Additional Deputy Commissioner set aside the orders dated 31.7.1998 and 31.8.2000.

(2.) BY these revision petitions the petitioner, M/s. Inderjeet Mehta has sought for setting the orders dated 31.7.1998 passed in (ARB) Misc. Case Nos. 76(T) of 99, 77(T) of 99, 78(T) of 1999 and 79(T) of 1999; and order dated 31.8.2000 passed in (ARB) Misc. Case Nos. 80(T) of 1997, 81(T) of 1997, 84(T) of 1997 and 85(T) of 1997 at rest whereby the learned Assistant to Deputy Commissioner allowed applications preferred under Section 8/20 of the Arbitration Act, 1940 referring all the left out claims to the arbitrator for adjudication.

(3.) MR. S. R. Sen, learned Senior counsel assisted by MRs. P.D.B. Baruah, learned counsel for the petitioner, M/s. Inderjeet Mehta and MR. S.C. Shyam, learned CGC for the respondent, Union of India were heard at length.