HIMANSHU ENTERPRISE Vs. STATE AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the applicant on these two applications moved for recalling the orders dated 29.7.2010 passed by the then Chief Justice of this Court in both the arbitration applications on the ground that though the matter has been referred to the Standing Committee but that could not have been referred after filing of the application by the applicant under Section 11 (6).

(2.) Learned counsel for the applicant relied upon the judgment of the Hon'ble Supreme Court in the case of Datar Switchgears Ltd. v. Tata Finance Ltd. and Anr., reported in (2000) 8 SCC 151.

(3.) I considered the submissions of learned counsel for the applicant and perused the facts in the order dated 29.7.2010 passed in both the arbitration applications.