LAWS(J&K)-2011-8-44

BHATIA BUILDERS AND CONTRACTORS Vs. STATE OF J&K

Decided On August 30, 2011
Bhatia Builders and Contractors, Engineers, Builders, Suppliers and Transporters Appellant
V/S
State of JAndK And Ors. Respondents

JUDGEMENT

(1.) This order will dispose of the aforesaid two arbitration petitions bearing A.A. Nos. 10/2011 & 11/2011 involving one and the same issue on facts as well as law.

(2.) M/s Bhatia Builders and Contractors, Engineers, Builders, Suppliers and Transporters through its Sole Proprietor, Shri Harish Chander Bhatia (for short to be referred to as 'the petitioner') through the present two petitions is seeking assistance of this Court in taking the evidence before the Arbitral Tribunal (for short 'Tribunal') in terms of Section 27 of J&K Arbitration & Conciliation Act, 1997 (for short 'the Act').

(3.) The circumstances which necessitated the petitioner to move the present petitions are depicted herein below.