REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Larsen And Tubro Limited Respondents

Referred Judgements :-

BHEL V. GLOBE HI-FABS LTD. [REFERRED TO]
GAYATRI BALASAMY V. M/S. ISG NOVASOFT TECHNOLOGIES LIMITED [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
SAYEED AHMED AND CO VS. STATE OF U P [REFERRED TO]
SREE KAMATCHI AMMAN CONSTRUCTIONS VS. DIVISIONAL RAILWAY MANAGER [REFERRED TO]
UNION OF INDIA VS. M/S. BRIGHT POWER PROJECTS(I) P.LTD. [REFERRED TO]
UNION OF INDIA VS. M/S. AMBICA CONSTRUCTION [REFERRED TO]
SRI. CHITTARANJAN MAITY VS. UNION OF INDIA [REFERRED TO]
M/S AMBICA CONSTRUCTION VS. UNION OF INDIA [REFERRED TO]
M/S RAVEECHEE AND CO. VS. UNION OF INDIA [REFERRED TO]
GARG BUILDERS VS. BHARAT HEAVY ELECTRICALS LIMITED [REFERRED TO]
UNION OF INDIA VS. MANRAJ ENTERPRISES [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal challenging the final judgment and order dtd. 25/5/2023 passed by the High Court of Judicature at Allahabad in Appeal No. 433 of 2023 under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") titled as "Union of India and 2 others v. Larsen & Tubro Limited (L and T)".

(3.) Vide the impugned judgment, the High Court dismissed the appeal filed by the appellants herein and upheld the Order dtd. 15/9/2022 passed by the Commercial Court, Jhansi, and thereby upheld the Arbitral Award dtd. 25/12/2018 passed by the learned Arbitral Tribunal.

Click here to view full judgment.

UNION OF INDIA Vs. LARSEN & TUBRO LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address