REGENT COMPUTRONICS PVT. LTD.

AIRPORTS AUTHORITY OF INDIA Appellant

V/S

GROVER INTERNATIONAL LTD. Respondents

Referred Judgements :-

MT. RAZIA BEGUM V. MOHD. DAUD [REFERRED TO]
SURENDRA NATH BIBRA VS. STEPHEN COURT LIMITED [REFERRED TO]
SATISH KUMAR VS. SURINDER KUMAR [REFERRED TO]
ORISSA MINING CORPORATION LIMITED VS. PRANNATH VISHWANATH RAWLLEY [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. WESTERN COMPANY OF NORTH AMERICA [REFERRED TO]
ASHOKA MARKETING LIMITED SAHU JAIN SERVICES LIMITED K B PARSAI BENNETT COLEMAN AND COMPANY LIMITED VS. PUNJAB NATIONAL BANK:PUNJAB NATIONAL BANK:UNION OF INDIA:LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
ASSOCIATED ENGINEERING CO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
E VENKATAKRISHNA VS. INDIAN OIL CORPORATION [REFERRED TO]
ISPAT ENGINEERING AND FOUNDRY WORKS VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
BEG RAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARAT COKING COAL LTD VS. L K AHUJA [REFERRED TO]
BHAGAWATI OXYGEN LTD VS. HINDUSTAN COPPER LTD [REFERRED TO]
STATE OF RAJASTHAN VS. NAV BHARAT CONSTRUCTION CO [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
FOOD CORPORATION OF INDIA VS. A M AHMED AND CO [REFERRED TO]
RELIANCE AIRPORT DEVLOPERS PVT LTD VS. AIRPORT AUTHORITY OF INDIA [REFERRED TO]
ASSOCIATED CONSTRUCTION VS. PAWANHANS HELICOPTERS PVT LTD [REFERRED TO]
FAQIR CHAND GULATI VS. UPPAL AGENCIES PVT LTD [REFERRED TO]
ORIENTAL BUILDING AND FURNISHING CO LTD VS. UNION OF INDIA [REFERRED TO]
KESAR ENTERPRISES VS. UNION OF INDIA [REFERRED TO]
TELECOMMUNICATIONS CONSULTANTS INDIA LIMITED VS. NANGIA CONSTRUCTIONS INDIA PRIVATE LIMITED [REFERRED TO]
FABIROO GIFT HOUSE VS. INDIAN TOURISM DEVELOPMENT CORPORATION [REFERRED TO]
JU G ENGINEERS P LTD VS. NATIONAL BUILDING CONSTRUCTION CORPN LTD [REFERRED TO]
RAM LAL DUTT SARKAR VS. DHIRENDRA NATH ROY [REFERRED TO]

JUDGEMENT

(1.) BOTH arbitration suits have been filed by the two parties to the arbitration namely the Airports Authority of India (AAI) and Grover International Ltd. (GIL) under Sections 14 and 17 of the Arbitration Act, 1940 for filing of the arbitration award dated 1st June, 2000 in this Court. GIL in its suit being CS(OS) 1532A/2000 has also sought making of the award rule of the Court. Upon the award being filed in this Court, AAI filed objections thereto being I.A. No.550/2001 in CS(OS) 1507A/2000 and which objections now fall for adjudication. No objections to the award have been filed by GIL. However GIL in its suit has filed applications for interim relief.

(2.) ARBITRABLE disputes arose between the parties out of "Agreement regarding land for Five Star Hotel including Hotel Shopping Arcade" dated 7th September, 1989. In the said agreement AAI is described as lessor and the GIL as the lessee. AAI vide the said agreement granted lease to GIL of 28000 sq. mtrs. of land for a term of 30 years for the purpose of constructing and running of not less than 400 living rooms Five Star Hotel including the Hotel Shopping Arcade. After the expiry of the term of the lease, the Hotel with the fixtures and fittings was to become the property of AAI without payment of any further compensation. The said agreement in Clause 37 thereof provided for reference to the sole arbitration of a person to be appointed by the Chairman of the AAI, of all disputes and differences arising out of or in any way touching or concerning the agreement except those, the decision whereof was otherwise provided for in agreement or to which the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (PP Act) and the Rules framed thereunder were applicable.

(3.) THE said CS(OS) 2287/1994 under Section 20 of the Arbitration Act, 1940 was disposed of vide judgment dated 8 th May, 1995 in which it is recorded:-

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AIRPORTS AUTHORITY OF INDIA Vs. GROVER INTERNATIONAL LTD

Referred Judgements :-

JUDGEMENT

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