REGENT COMPUTRONICS PVT. LTD.

ELECON ENGINEERING COMPANY LIMITED Appellant

V/S

INDURE PRIVATE LIMITED Respondents

Referred Judgements :-

DYNA TECHNOLOGIES PVT. LTD. VS. M/S CROMPTON GREAVES LTD. [REFERRED TO]
FATEH CHAND VS. BALKISHAN DASS [REFERRED TO]
DAYAWATI VS. INDERJIT [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. C RAJASEKHAR RAO [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
C SELVARAJ DIED VS. CORPORATION OF MADRAS [REFERRED TO]
KAPALEESWARAR TEMPLE VS. T. TIRUNAVUKARASU [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
CONSTRUCTION AND DESIGN SERVICES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
ANGLO AMERICAN METALLURGICAL COAL PTY LIMITED VS. MMTC LIMITED [REFERRED TO]
THE PROJECT DIRECTOR, NATIONAL HIGHWAYS NO.45 E AND 220 NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. M. HAKEEM [REFERRED TO]
DELHI AIRPORT METRO EXPRESS PRIVATE LIMITED VS. DELHI METRO RAIL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) O.M.P. (T) (COMM.) 7/2019 : The petitioner has filed the petition under Sec. 14 read with Sec. 15 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "A & C Act, 1996 ") seeking termination of mandate of the learned Sole Arbitrator.

(2.) The petitioner has also filed O.M.P. (COMM.) 236/2019 to challenge the Arbitral Award dtd. 6/5/2019 which has already been pronounced, wherein the appointment and jurisdiction of the Arbitrator forms one of the ground of challenge to the Award. The controversy in regard to the appointment of Arbitrator and alleged wrongful assumption of jurisdiction shall be considered in the petition under Sec. 34 of the A and C Act, 1996.

(3.) The petition is accordingly disposed of.

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ELECON ENGINEERING COMPANY LIMITED Vs. INDURE PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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