REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Kendriya Bhandar Respondents

Referred Judgements :-

OIL AND NATURAL GAS COMMISSION VS. SAW PIPES LIMITED [REFERRED TO]
HINDUSTAN ZINC LTD VS. FRIENDS COAL CARBONISATION [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
CONSTRUCTION AND DESIGN SERVICES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
MINISTRY OF DEFENCE, GOVERNMENT OF INDIA VS. CENREX SP. Z.O.O AND ORS. [REFERRED TO]
NATIONAL HIGHWAY AUTHORITY OF INDIA VS. M/S. PROGRESSIVEMVR (JV) [REFERRED TO]
MMTC LTD VS. M/S VEDANTA LTD [REFERRED TO]
DELHI AIRPORT METRO EXPRESS PVT.LTD VS. DELHI METRO RAIL CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) The present appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'said Act') impugns order dtd. 2/2/2022 passed by Sh. Sanjiv Jain, learned District Judge (Commercial Court-03), Patiala House Courts, New Delhi whereby, the objection petition filed by the appellant herein under Sec. 34 of said Act has been dismissed.

(2.) Let us refer to the facts germane for the disposal of the present appeal.

(3.) A tender was floated by the appellant for procurement of 1200 Metric Tons (MT) of 'Rajma".

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UNION OF INDIA Vs. KENDRIYA BHANDAR

Referred Judgements :-

JUDGEMENT

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