REGENT COMPUTRONICS PVT. LTD.

Mbl Infrastructures Ltd. Appellant

V/S

Telecommunication Consultants India Ltd. Respondents

Referred Judgements :-

BIHAR STATE MINERAL DEVELOPMENT CORPORATION VS. ENCON BUILDERS INDIA PRIVATE LIMITED [REFERRED TO]
DENEL PROPRIETARY LIMITED VS. BHARAT ELECTRONICS LTD [REFERRED TO]
BIPROMASZ BIPRON TRADING SA VS. BHARAT ELECTRONICS LIMITED [REFERRED TO]
SHYAM TELECOM LTD VS. ARM LTD [REFERRED TO]
PINKI DAS GUPTA VS. PUBLICIS INDIA COMMUNICATIONS [REFERRED TO]
INDIRA RAI VS. VATIKA PLANTATIONS P LTD [REFERRED TO]
AHLUWALIA CONTRACTS INDIA LTD VS. HOUSING AND URBAN DEVELOPMENT CORPORATION [REFERRED TO]
NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. K K SARIN [REFERRED TO]
NEERU WALIA VS. INDERBIR SINGH UPPAL [REFERRED TO]
ALCOVE INDUSTRIES LTD. VS. ORIENTAL STRUCTURAL ENGINEERS LTD. [REFERRED TO]
STATE OF MADHYA PRADESH VS. VAYAM TECHNOLOGIES LTD [REFERRED TO]

JUDGEMENT

(1.) IA No. 1001 of 2015 (for exemption)

(2.) The application is disposed of.

(3.) This is a petition under Sections 14 and 15 of the Arbitration and Conciliation Act, 1996 ('Act') filed by the Petitioner, MBL Infrastructure Limited ('MBL'), seeking termination of the mandate of the sole Arbitrator on the ground that he has become "de-facto and de-jure" unable to perform his function as an Arbitrator and to appoint any independent arbitrator in his place.

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MBL INFRASTRUCTURES LTD. Vs. TELECOMMUNICATION CONSULTANTS INDIA LTD.

Referred Judgements :-

JUDGEMENT

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