B RAMACHANDRAIAH AND SONS Vs. PRESIDENT

JUDGEMENT

(1.) Heard Sri Keerthi Prabhakar, learned counsel for applicant and Sri K.R. Koteswara Rao, learned counsel for respondent in all the three applications.

(2.) These applications have been filed under Sections 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (for short "the Act") seeking appointment of an Arbitrator to resolve the disputes between the applicant and the respondent in respect of three contracts i.e.,

(3.) Applicant is a registered partnership firm and had been awarded the above three contracts which are worth Rs.1.59 crores, Rs.1.50 crores and Rs.2.40 crores respectively.