REGENT COMPUTRONICS PVT. LTD.

Akn Developers Private Limited Appellant

V/S

Premsons Southend Respondents

Referred Judgements :-

SHAILENDRA NATH ENDLAY AND ANR. V. KULDIP GANDOTRA [REFERRED TO]
LAKSHMICHAND AND BALCHAND VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUNIL KAPOOR VS. HIMMAT SINGH [REFERRED TO]
ASMAN INVESTMENTS LTD VS. K L SUNEJA [REFERRED TO]
ADWEL ADVERTISING SERVICE & ANR VS. SOUTH DELHI MUNICIPAL CORPORATION [REFERRED TO]
GIRIRAJ GARG VS. COAL INDIA LTD. AND OTHERS [REFERRED TO]
KARAN KAPOOR VS. MADHURI KUMAR [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD VS. AFCONS GUNANUSA JV [REFERRED TO]

JUDGEMENT

(1.) The question posed is whether the counter-claim is arbitrable or not.

(2.) For the sake of convenience, I would be referring to the parties as per their nomenclature before the Arbitral Tribunal and, therefore, petitioner M/s AKN Developers Private Limited would be referred to as 'claimant' and M/s Premsons Southend would be referred to as 'counter-claimant".

(3.) There was a lease deed between the parties which was executed on 26/3/2021.

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AKN DEVELOPERS PRIVATE LIMITED Vs. PREMSONS SOUTHEND

Referred Judgements :-

JUDGEMENT

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