REGENT COMPUTRONICS PVT. LTD.

Rajan Chadha Appellant

V/S

Sanjay Arora Respondents

Referred Judgements :-

INDIAN OVERSEAS BANK V. LALIT KUMAR AGGARWAL [REFERRED TO]
URBAN INFRASTRUCTURE REAL ESTATE FUND VS. DHARMESH S. JAIN AND ORS. [REFERRED TO]
ALIGARH MUNICIPAL BOARD VS. EKKA TONGA MAZDOOR UNION [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
RAKAPALU RAJA RAMA GOPALA RAO VS. NARAGANI GOVINDA SEHARARAO [REFERRED TO]
NOORALI BABUL THANEWALA VS. K M M SHETTY [REFERRED TO]
ROSNAN SAM BOYCE VS. B R COTTON MILLS LIMITED [REFERRED TO]
V G NIGAM VS. KEDAR NATH GUPTA [REFERRED TO]
NIAZ MOHAMMAD VS. STATE OF HARYANA [REFERRED TO]
CHORDIA AUTOMOBILES VS. S MOOSA [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
MRITYUNJOY DAS VS. SAYED HASIBUR RAHAMAN [REFERRED TO]
CHHOTU RAM VS. URVASHI GULATI [REFERRED TO]
PRAVIN C SHAH VS. K A MOHAMMAD ALI [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
MARUTI UDYOG LIMITED VS. MAHINDER C MEHTA [REFERRED TO]
SUSHILA RAJE HOLKAR VS. ANIL KAK [REFERRED TO]
THREE CHEERS ENTERTAINMENT P LTD VS. C E S C [REFERRED TO]
SAHDEO ALIAS SAHDEO SINGH VS. STATE OF U P [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
UNIWORTH TEXTILES LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
NATIONAL FERTILIZERS LTD VS. TUNCAY ALANKUS [REFERRED TO]
RAM KISHAN VS. TARUN BAJAJ [REFERRED TO]
SMT. ARCHANA GUHA VS. SRI RANJIT GUHA NEOGI @ RUNU GUHA NEOGI [REFERRED TO]
HUKUM CHAND DESWAL VS. SATISH RAJ DESWAL [REFERRED TO]
U.N.BORA, EX.CHIEF EXECUTIVE OFFICER VS. ASSAM ROLLER FLOUR MILLS ASSOCIATION [REFERRED TO]
DAIICHI SANKYO COMPANY LIMITED VS. OSCAR INVESTMENTS LIMITED [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed alleging willful disobedience of the order dtd. 11/6/2020 passed by this Court in OMP (I) (Comm.) No. 127/2020, and orders dtd. 17/6/2020, and 1/7/2020, passed by the learned Arbitral Tribunal.

(2.) The petitioners herein were the directors and shareholders of respondent no. 2/RBT Private Limited ('the company'), which is engaged in the business of manufacturing, and export of garments.

(3.) On 21/12/2019, a Memorandum of Understanding ('MOU') was executed amongst all the shareholders and directors of respondent no. 2-company. In terms of the said MOU, respondent no. 1 herein, who was also a shareholder and director of respondent no. 2-company, was to purchase the entire shareholding of respondent no. 2-compnay from the petitioners, and thereafter, was to be responsible to run the affairs of the company.

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RAJAN CHADHA Vs. SANJAY ARORA

Referred Judgements :-

JUDGEMENT

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