DELHI INTEGRATED MULTI MODAL TRANSIT SYSTEM LIMITED Vs. JHARKHAND URBAN INFRASTRUCTURE DEVELOPMENT COMPANY LIMITED

JUDGEMENT

(1.) These matters have been taken upthrough video conferencing.

(2.) With consent of learned counsel for the parties, all the Arbitration Applications have been heard together and are being disposed of by this common order.

(3.) All these applications have been filed under Sec. 11 (6) (C) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act, 1996") whereby and whereunder the prayer for appointment of arbitrator has been made in view of condition stipulated under Clause 21.3 of the Agreement in question.