REGENT COMPUTRONICS PVT. LTD.

AMIT SINHA Appellant

V/S

SUMIT MITTAL Respondents

Referred Judgements :-

RASUL KARIM V. PIRUBHAI AMIRBHAI [REFERRED TO]
ISRAIL V. SHAMSER RAHMAN [REFERRED TO]
AMERICAN CYANAMID CO. V. ETHICON LTD. [REFERRED TO]
EVANS MARSHALL AND CO. LTD. V. BERTOLA SA [REFERRED TO]
M. KANDASWAMI CHETTY V. P. SUBRAMANIA CHETTY [REFERRED TO]
SHEPHERD HOMES LTD. V. SANDHAM [REFERRED TO]
CAYNE V. GLOBAL NATURAL RESOURCES PIC [REFERRED TO]
FILMS ROVER INTERNATIONAL LTD. V. CANNON FILM SALES LTD. [REFERRED TO]
FINANCE LTD. V. AGROEXPON [REFERRED TO]
FIRM ASHOK TRADERS AND ANR. V. GURUMUKH DAS SALUJA AND ORS. [REFERRED TO]
DORAB CAWASJI WARDEN VS. COOMI SORAB WARDEN [REFERRED TO]
FIRM ASHOK TRADERS VS. GURUMUKH DAS SALUJA [REFERRED TO]
ARVIND CONSTRUCTIONS CO PVT LTD VS. KALINGA MINING CORPORATION [REFERRED TO]
NANDAN PICTURES LTD VS. ART PICTURES LTD [REFERRED TO]
CHAMPSEY BHIMJI AND CO VS. JAMNA FLOUR MILLS CO LTD [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the final judgment and order dated 10th August, 2010 passed in OMP No.391/2010 the present Appeal has been filed under Section 37 (1) (a) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "said Act").

(2.) The Respondents had preferred a petition under Section 9 of the said Act seeking the following interim measures:-

(3.) The facts necessary for the adjudication of the present Appeal are as follows:-

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AMIT SINHA Vs. SUMIT MITTAL

Referred Judgements :-

JUDGEMENT

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