Of the above noted appeals have been filed by those who had been awarded contracts by the Government of Karnataka and or its agencies instrumentalities for execution of the particular ... project works They have challenged the orders passed by the Designated Judge Division Benches of the Karnataka High Court rejecting their prayer for appointment of Arbitrator in terms of the clauses relating to settlement of disputes One appeal has been filed by the contractor who was awarded construction contract by Nagarika Yogbakashema Mathu Gruha Nirmana Sahakara Sangha The remaining appeals have been filed by Karnataka Neeravari Nigam Limited and Kirshna Bhagya Jala Nigam Limited for setting aside the orders passed by the learned Designated Judge whereby he directed the concerned Chief Engineer to act as an Arbitrator