STUTI BUILDERS Vs. CHIEF ENGINEER

JUDGEMENT

(1.) These two applications are between the same parties and the applications are filed under Section 11(6) of the Arbitration and Conciliation Act, 1996.

(2.) Heard Mr.Suneet Goel, learned counsel appearing for the petitioner and Mr.Adarsh K. Sharma, learned Additional Advocate General appearing for the respondents.

(3.) The petitioner herein was awarded a work of providing Permanent Sewerage System to Kangra town, under two different work orders dated 15.09.2012 and 29.06.2013. The value of the work under the first contract was Rs.1,02,99,299/-. The value of work under the second contract was Rs.1,56,87,546/-.