REGENT COMPUTRONICS PVT. LTD.

SOUTH EASTERN COALFIELDS LIMITED Appellant

V/S

M. R. Beltings Respondents

Referred Judgements :-

B.E. SIMOESE VON NIEDENTHAL V. CHHATTISGARH INVESTMENT LIMITED [REFERRED TO]
M/S RAVI RANJAN DEVELOPERS PVT. LTD. V. ADITYA KUMAR CHATTERJEE [REFERRED TO]
YADAIAH V. STATE OF TELANGANA [REFERRED TO]
M/S. NARMADA TRANSMISSION PVT. LTD. V. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner has preferred the instant petition challenging the award dtd. 24/8/2016 passed by the Sole Arbitrator in Case No. 48 of 2015 whereby the claim of respondent No.1 to the extent of Rs.14,13,557.00 along with interest has partly been allowed.

(2.) By way of this petition, the petitioner has sought the following relief(s):-

(3.) Brief facts of the case are as follows:-

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SOUTH EASTERN COALFIELDS LIMITED Vs. M. R. BELTINGS

Referred Judgements :-

JUDGEMENT

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