K. K. ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common judgment the afore-titled two arbitration petitions involving identical parties and common questions of law and fact are proposed to be decided together.

(2.) The petitioner-firm has filed the present petitions under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter to be referred to as "Act") seeking appointment of an arbitrator for adjudication of disputes that have arisen between the parties.

(3.) Pleadings of Arb. P No. 98 of 2025