ADWAYS Vs. GREATER HYDERABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. A.Venkatesh, learned Senior appearing for Mr. Aadesh Varma, learned counsel for the applicants and Mr. Ch. Jaya Krishna, learned counsel representing Mr. K.Ravinder Reddy, learned Standing Counsel for the respondent- Greater Hyderabad Municipal Corporation (GHMC).

(2.) In these applications under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (briefly 'the A&C Act'), the applicants seek appointment of an arbitrator to resolve their disputes with the respondent- GHMC.

(3.) Facts giving rise to filing of these applications briefly stated are that GHMC had issued tender notification dtd. 5/10/2016 for construction of Foot over Bridges (FOB) at various locations of Hyderabad under the PPP mode on a commercial format. Applicants having participated in the competitive bidding, stood as successful bidders. GHMC had issued Letter of Intent (LoI) to the applicants dtd. 19/5/2017. Clause 11 of the aforesaid LoI contains an arbitration clause, which is extracted below for the facility of reference: