REGENT COMPUTRONICS PVT. LTD.

Harshbir Singh Pannu Appellant

V/S

JASWINDER SINGH Respondents

Referred Judgements :-

DANI WOOLTEX V. SHEIL PROPERTIES LTD. [REFERRED TO]
AKHILESH PRASAD VS. UNION TERRITORY OF MIZORAM [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
KAPRA MAZDOOR EKTA UNION VS. MANAGEMENT OF BIRLA COTTON SPINNING AND WEAVING MILLSLTD [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
YASHWITH CONSTRUCTION P LTD VS. SIMPLEX CONCRETE PILES INDIA LTD [REFERRED TO]
NRP PROJECTS PVT LTD VS. HIRAK MUKHOPADHYAY [REFERRED TO]
ATV PROJECTS INDIA LTD VS. INDIAN OIL CORPORATION LTD [REFERRED TO]
LALITKUMAR V. SANGHAVI VS. DHARAMDAS V. SANGHAVI [REFERRED TO]
SHAILESH DHAIRYAWAN VS. MOHAN BALKRISHNA LULLA [REFERRED TO]
BHAVEN CONSTRUCTION VS. EXE ENGINEER SARDAR SAROVAR NARMADA NIGAM LTD [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD VS. AFCONS GUNANUSA JV [REFERRED TO]
SREI INFRASTRUCTURE FINANCE LIMITED VS. TUFF DRILLING PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) We are tempted to preface our judgment with the above quoted observations of this Court made by one of us, R. Mahadevan J., as the situation remains the same. The concerns articulated above continue to resonate with an undiminishing force in the present litigation as-well. The issues that have unfolded before us echo the very same judicial disquiet. Even with the passage of time, the challenges that beset the arbitral process persist in much the same form and complexity.

(3.) The respondent although served with the notice issued by this Court yet, has chosen not to remain present before this Court either in person or through an advocate and oppose this appeal.

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HARSHBIR SINGH PANNU Vs. JASWINDER SINGH

Referred Judgements :-

JUDGEMENT

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