REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Associated Construction Co. Respondents

Referred Judgements :-

P K RAMAIAH AND COMPANY VS. CHAIRMAN AND MANAGING DIRECTOR NATIONAL THERMAL POWER CORPN [REFERRED TO]
RAMNATH INTERNATIONAL CONSTRUCTION PVT LTD VS. UNION OF INDIA [REFERRED TO]
ASIAN TECHS LTD VS. UNION OF INDIA [REFERRED TO]
J G ENGINEERS PVT LTD VS. UNION OF INDIA [REFERRED TO]
SIMPLEX CONCRETE PILES INDIA LTD VS. UNION OF INDIA [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) Caveat No. 477/2015

(2.) SINCE Mr. Amit George, learned counsel appears for the Respondent/ Caveator, no orders are called for.

(3.) THE Petitioner, Union of India, has in this petition under Section 34 of the Arbitration and Conciliation Act, 1996 ('Act') challenged the impugned Award dated 27th December 2014 passed by the learned sole Arbitrator in the disputes between the Petitioner and the Respondent, M/s. Associated Construction Co.

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UNION OF INDIA Vs. ASSOCIATED CONSTRUCTION CO.

Referred Judgements :-

JUDGEMENT

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