REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Nagarjuna Construction Co. Ltd. Respondents

Referred Judgements :-

UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
ASHOK KUMAR PARMAR VS. D C SANKHLA [REFERRED TO]
D C SANKHLA VS. ASHOK K PARMAR [REFERRED TO]
COMPETENT PLACEMENT SERVICES REGD VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
UNION OF INDIA VS. SUNRISE ENTERPRISES PANIPAT [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. DURGA CONSTRUCTION CO. [REFERRED TO]
FOOD CORPORATION OF INDIA VS. PRATAP RICE AND GENERAL MILLS [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the abovementioned petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') for setting aside award dated 8th September, 2014 passed by sole Arbitrator.

(2.) Copy of the Award dated 8th September, 2014 was received by petitioner on 11th September, 2014.

(3.) The three month period of limitation for challenging the arbitral Award under Sec. 34 of the Act lapsed on 12th December, 2014.

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UNION OF INDIA Vs. NAGARJUNA CONSTRUCTION CO. LTD.

Referred Judgements :-

JUDGEMENT

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