JUDGEMENT
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(1.)Since common questions, arising out of the very same proceedings between the same parties in Arbitration, are involved, these matters are taken up together for disposal.Rashtriya Ispat Nigam Limited (Visakhapatnam Steel Project), which is incorporated under the provisions of the Companies Act, 1956, is the Appellant and the Petitioner in these matters, whereas the contesting Respondents are the claimants/contractors. For the sake of convenience, the parties shall hereinafter be referred to as Appellant and Respondents.
(2.)Heard Sri V. Ravinder Rao, learned Counsel for the Appellant, and Sri N.V. Suryanarayana Murthy, the learned Senior Counsel appearing on behalf of Sri P. Suresh, learned Counsel for the Respondents.
(3.)The appeal in C.M.A. No. 2264 of 1997 is filed under Section 39 of the Arbitration Act, 1940 aggrieved by the judgment and decree, dated 11.07.1997, in O.P. No. 118 of 1987, on the file of II Additional Subordinate Judge, Visakhapatnam.
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