REGENT COMPUTRONICS PVT. LTD.

HOT CHAND Appellant

V/S

SADHU RAM, Respondents

Referred Judgements :-

OM PRAKASH V. UNION OF INDIA [REFERRED]
YAR MUHAMMAD AND ANOTHER V. GBULAM SARWAR AND OTHERS [REFERRED]
UNION OF INDIA V. GORAKH MOHAN DAS AND ANOTHER [REFERRED]
UNION OF INDIA V. S. V. KRISHNA RAO [REFERRED]
KARAM CHAND V. M/S. SANT RAM TARA CHAND AND ANOTHER [REFERRED]

JUDGEMENT

(1.) .

(2.) THIS Civil Revision has been filed by Hot Chand against an order of Shri O. P. Chhabra, Subordinate Judge 1st, Class, Delhi, dated 16th December, 1970, accepting an application filed by respondent I, Sadhu Ram, under section 8(1) (b) of the Arbitration Act on 27th November, 1969. The respondents in this Civil Revision are (1) Sadhu Ram and (2) Tek Chand.

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HOT CHAND Vs. SADHU RAM

Referred Judgements :-

JUDGEMENT

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