JRA INFRASTRUCTURE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Two (2) arbitration petitions were filed before this Court by M/s JRA Infrastructure Ltd. Arb. P. No. 01 of 2025, being an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 whereas Arb. P. No. 02 of 2025 was filed invoking Sec. 11 of the Arbitration and Conciliation Act, 1996. Both the arbitration petitions (along with one interlocutory application filed by the respondent Union of India) were taken up for consideration on earlier dates. On 23/4/2025, an order was passed by this Court in Arb. P. No. 01 of 2025, relevant portion whereof is quoted hereunder: -

(2.) Thereafter, on 14/5/2025, this Court passed a judgment and order in I.A. No. 01 of 2025 (Arb. P. No. 01 of 2025), operative portion whereof is reproduced as under: -

(3.) Affidavits have been completed by the parties and both the matters are now before this Court for final disposal.