REGENT COMPUTRONICS PVT. LTD.

Thiess Iviinecs India Appellant

V/S

Ntpc Limited And Anr. Respondents

Referred Judgements :-

COUNCIL OF THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. AJAY KUMAR GUPTA [REFERRED TO]
BHARAT HEAVY ELECTRICALS LTD. VS. SILOR ASSOCIATES S.A [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
CONTROLLER OF ESTATE DUTY LUCKNOW VS. ALOKE MITRA [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. SATYEN BHOWMICK [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. ASHOK KUMAR GARG [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. ASHOK KUMAR GARG [REFERRED TO]
ENNORE PORT LTD VS. HINDUSTAN CONSTRUCTION CO LTD [REFERRED TO]
DELTA DISTILLERIES LIMITED VS. UNITED SPIRITS LIMITED [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 27 of the Arbitration and Conciliation Act, 1996 (,,Act in short) seeking a direction against the respondent to produce the following documents in accordance with the orders of the Arbitral Tribunal (,,Tribunal in short) dated September 21, 2015 (,,order No.2 in short) and March 6, 2016 (,,order No.3 in short).

(2.) The petitioner and the respondent entered into a project agreement for Development and operation of the western pit of the Pakri Barwadih Coal Block on July 14, 2011. The respondent terminated the said agreement on May 7, 2014, which is a subject matter of proceedings before the Tribunal consisting of three Honble Members.

(3.) On April 1, 2015, in the Redfern Schedule, the petitioner had inter -alia requested for the production of the following documents: -

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THIESS IVIINECS INDIA Vs. NTPC LIMITED & ANR.

Referred Judgements :-

JUDGEMENT

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