REGENT COMPUTRONICS PVT. LTD.

Shri Dheeraj Singh Appellant

V/S

GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. FERRO CONCRETE CONSTRUCTION PVT. LTD [REFERRED TO]
HIND CONSTRUCTION CONTRACTORS VS. STATE OF MAHARASHTRA [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPN VS. INDAG RUBBER LTD [REFERRED TO]
KRISHNA BHAGYA JALA NIGAM LTD VS. G HARISHCHANDRA REDDY [REFERRED TO]
JAI SINGH VS. DDA [REFERRED TO]

JUDGEMENT

(1.) BY this petition the petitioner is challenging the impugned Award dated 16.01.2002 passed by the sole Arbitrator.

(2.) IN my opinion the Award is liable to be set aside inter alia, for the following reasons:-

(3.) THE counsel for the petitioner has pressed his objections with regard to setting aside of the entire Award and all the claims/counter-claims decided.

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DHEERAJ SINGH Vs. GOVT. OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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