REGENT COMPUTRONICS PVT. LTD.

CHIEF ENGINEER Appellant

V/S

Gopalkrishna Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. PRADEEP KUMAR AND ANOTHER [REFERRED TO]
JAGAT DHISH BHARGAVA VS. JALWAHAR LAL BHARGAVA [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
UNION OF INDIA VS. TECCO TRICHY ENTINEERS AND CONTRACTORS [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
STATE OF GOA VS. WESTERN BUILDERS [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]
COAL INDIA LIMITED VS. UJJAL TRANSPORT AGENCY [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
P RADHA BAI AND ORS VS. P ASHOK KUMAR AND ANR [REFERRED TO]
SIMPLEX INFRASTRUCTURE LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the Karnataka State Health System Development Project represented by Chief Engineer ('KSHSDP', for the sake of convenience), assailing the dismissal of Arbitration Suit No.55/2007 (A.S.No.55/2007) by the Court of VI Additional City Civil Judge, Bangalore City (CCCH No.11) ('trial court' for short) by its judgment and decree dated 13.01.2011.

(2.) A.S. No.55/2007 was filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act' for the sake of brevity) seeking setting aside of arbitral award dated 24.04.2007.

(3.) For the sake of convenience, the parties shall be referred to in terms of their ranking and status before the trial court. Facts of the Case:

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CHIEF ENGINEER Vs. GOPALKRISHNA

Referred Judgements :-

JUDGEMENT

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