REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

MASTER CONSTRUCTION CO. Respondents

Referred Judgements :-

UNION OF INDIA VS. KISHORILAL GUPTA AND BROS [REFERRED TO]
NAIHATI JUTE MILLS LIMITED VS. KHYALIRAM JAGANNATH [REFERRED TO]
DAMODAR VALLEY CORPORATION VS. K K KAR [REFERRED TO]
BHARAT HEAVY ELEGTRICALS LIMITED RANIPUR VS. AMAR NATH BHAN PRAKASH [REFERRED TO]
UNION OF INDIA VS. L K AHLUJA AND CO [REFERRED TO]
P K RAMAIAH AND COMPANY VS. CHAIRMAN AND MANAGING DIRECTOR NATIONAL THERMAL POWER CORPN [REFERRED TO]
STATE OF MAHARASHTRA V. NAV BHARAT BUILDERS [REFERRED TO]
NATHANI STEELS LIMITED VS. ASSOCIATED CONSTRUCTIONS [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LIMITED VS. INDO SWISS SYNTHETICS GEM MFG COMPANY LIMITED [REFERRED TO]
JAYESH ENGINEERING WORKS V. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
UNITED INDIA INSURANCE VS. AJMER SINGH COTTON AND GENERAL MILLS [REFERRED TO]
CHAIRMAN AND M D N T P C LIMITED VS. RESHMI CONSTRUCTIONS BUILDERS AND CONTRACTORS [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. NIPHA EXPORTS PVT LTD [REFERRED TO]
AMBICA CONSTRUCTION VS. UNION OF INDIA [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. SEHTIA SHOES [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOGHARA POLYFAB PVT LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, arises from the order dated December 8, 2006 passed by the Chief Justice of the Punjab and Haryana High Court in the proceedings under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short, Rs. 1996 Act) whereby he held that all disputes between the parties to the contract have to be referred to the arbitration and appointed Mr. M.S. Liberahan, retired Chief Justice of Andhra Pradesh High Court, as sole arbitrator to decide the disputes between the parties.

(3.) The Respondent -- M/s. Master Construction Company (for short, Rs. the contractor) -- was awarded a contract (CA No. CEBTZ--14/95-96) on September 17, 1995 by the first Appellant-- Union of India -- for the work, Rs. provisions of OTM accommodation and certain essential technical buildings to be erected and installed at Bhatinda. The first phase of the work was to be completed by July 20, 1996 and the second phase by January 20, 1997.

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UNION OF INDIA Vs. MASTER CONSTRUCTION CO

Referred Judgements :-

JUDGEMENT

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