REGENT COMPUTRONICS PVT. LTD.

Zostel Hospitality Appellant

V/S

Oravel Stays Respondents

Referred Judgements :-

KONKAN RAILWAY CORPORATION LIMITED VS. RANI CONSTRUCTION PRIVATE LIMITED [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOGHARA POLYFAB PVT LTD [REFERRED TO]
BOOZ ALLEN AND HAMILTON INC VS. SBI HOME FINANCE LTD [REFERRED TO]
CHLORO CONTROLS (I) P. LTD VS. SEVERN TRENT WATER PURIFICATION INC [REFERRED TO]
ARASMETA CAPTIVE POWER COMPANY PRIVATE LIMITED VS. LAFARGE INDIA PRIVATE LIMITED [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Amit Sibal, learned senior counsel for the petitioner and Mr. Gopal Jain, learned senior counsel for the respondent no. 1, the only contesting respondent.

(2.) Despite service of notice on all other respondents, there has been no apperance.

(3.) The present application has been preferred under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for brevity, the Act) for appointment of a sole arbitrator as disputes have arisen.

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ZOSTEL HOSPITALITY Vs. ORAVEL STAYS

Referred Judgements :-

JUDGEMENT

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