REGENT COMPUTRONICS PVT. LTD.

P.K.KADAM Appellant

V/S

A.K.REKHI Respondents

Referred Judgements :-

JAGDISH CHANDRA GUPTA VS. KAJARIA TRADERS INDIA LIMITED [REFERRED]
PREM LATA VS. ISHAR DASS CHAMAN LAL [REFERRED]
PRABHU SHANKAR JAISWAL VS. SHEO NARAIN JAISWAL [REFERRED]
MORENA MANDAL S S K LIMITED VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED]
BHARTI RANI SINGH VS. RAJINDER SINGH BEDI [REFERRED]

JUDGEMENT

(1.) This is a petition under Section 8 of the Arbitration & Conciliation Act, 1996,seeking a reference of disputes/claims to the Arbitrator for adjudication.

(2.) The petitioner has relied upon the Arbitration Clause contained in Annexure-Awhich is the Agreement dated 1.9.1995 between the parties.

(3.) The arbitration clause of the said Agreement reads as follows:

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P K KADAM Vs. A K REKHI

Referred Judgements :-

JUDGEMENT

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