REGENT COMPUTRONICS PVT. LTD.

Sms Limited Appellant

V/S

Oil And Natural Gas Limited Respondents

Referred Judgements :-

AMERICAN CYANAMID COMPANY VS. ETHICON LTD. [REFERRED TO]
C. RUDRA VS. FRANCE INDIAN PHARMACEUTICALS LTD [REFERRED TO]
U P COOPERATIVE FEDERATION LIMITED VS. STNGH CONSULTANTS AND ENGINEERS PRIVATE LIMITED [REFERRED TO]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED TO]
HINDUSTAN CONSTRUCTION COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. STATE BANK OF INDIA OVERSEAS BRANCH BOMBAY [REFERRED TO]
BSES LTD VS. FENNER INDIA LTD [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
VINITEC ELECTRONICS PRIVATE LIMITED VS. HCL INFOSYSTEMS LIMITED [REFERRED TO]
M R ENGINEERS AND CONTRACTORS PVT LTD VS. SOM DATT BUILDERS LTD [REFERRED TO]
MD ALAUDDIN KHAN VS. KARAM THAMARLIT SINGH [REFERRED TO]

JUDGEMENT

(1.) By this petition, under Section 9 of the Arbitration and Conciliation Act 1996 (hereinafter referred to as "the 1996 Act"), the petitioner SMS Ltd. prays for pre-arbitral injunction, restraining the respondent ONGC Ltd. from acting in furtherance of a letter dated 15th December, 2020, issued by the latter to the former. The letter reads thus:

(2.) For the sake of convenience, the petitioner and the respondent would be referred to, hereinafter in this judgment, as "SMS" and "ONGC" respectively.

(3.) On 27th June 2012, a contract, for construction of an effluent treatment plant, was executed between a consortium led by SMS and ONGC, where under the consortium was to construct the plant for ONGC.

Click here to view full judgment.

SMS LIMITED Vs. OIL AND NATURAL GAS LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address