REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

DELHI SMALL SCALE INDUSTRIES Respondents

Referred Judgements :-

G. HARTIROSI V. A.K. C. T. SUBRAMANIAM CHETTIAR [REFERRED]
MT. CHIMMAN AND ORS. V. BRIJ MOHAN DAS [REFERRED]
FIRM GULAB RAI GIRDHARI LAL AND OTHERS V. FIRM BANSI LAL HANSRAJ [REFERRED]
HARI SHANKER LAL VS. SHAIRTBHU NATH [REFERRED]
JUGGILAL KAMLAPAT KHARDAH COMPANY LIMITED VS. GENERAL FIBRE DEALERS LIMITED :MORGAN WALKER AND COMPANY LIMITED [REFERRED]
UNION OF INDIA VS. A S DHUPIA [REFERRED]
UNION OF INDIA VS. K L BHALLA [REFERRED]
BARANAGORE JUTE FACTORY CO LTD VS. HULASCHAND RUPCHAND [REFERRED]
M H TEJANI VS. KULSUMBAI M JETHA [REFERRED]
RALLIS INDIA LTD. VS. B.V. MANICKAM CHETTI AND CO. AND ANOTHER [REFERRED]

JUDGEMENT

(1.) , J.-

(2.) IS an order passed under Section 28 of the Arbitration Act (to be called the Act) refusing to enlarge the time for the arbitrator to make the award appealable under Section 39 of the Act is the point involved in this appeal against the order of T.P.S. Ghawla, J. by which the learned Judge refused to extend time under Section 28 of the Arbitration Act on an application moved by Union of India, the appellant.

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UNION OF INDIA Vs. DELHI SMALL SCALE INDUSTRIES

Referred Judgements :-

JUDGEMENT

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