REGENT COMPUTRONICS PVT. LTD.

Atindra Construction Private Limited Appellant

V/S

GAIL INDIA LIMITED Respondents

Referred Judgements :-

SVENSKA HANDELSBANKEN VS. INDIAN CHARGE CHROME [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. TARAPORE AND CO [REFERRED TO]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED TO]
SYNTHETIC FOAMS LIMITED VS. SIMPLEX CONCRETE PIPES INDIA PRIVATE LIMITED [REFERRED TO]
STANDARD CHARTERED BANK VS. HEAVY ENGINEERING CORPORATION LTD. [REFERRED TO]

JUDGEMENT

(1.) I.A. NO. 7508/2021 1. Exemption is allowed, subject to all just exceptions.

(2.) The application is disposed of. O.M.P.(I) (COMM.) 184/2021

(3.) The petitioner has filed the present petition seeking interim measures of protection under Section 9 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A & C Act').

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ATINDRA CONSTRUCTION PRIVATE LIMITED Vs. GAIL INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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