REGENT COMPUTRONICS PVT. LTD.

COLLEGE OF VOCATIONAL STUDIES Appellant

V/S

S.S.JAITELY Respondents

Referred Judgements :-

LAMPRELL V. BILLERICAY [REFERRED]
HARRISON V. CRESWICK [REFERRED]
CHARLES RICKARDS LTD. V. OPPENHAIM [REFERRED]
SELBY V. WHITBREAD AND CO. [REFERRED]
WEBB V. HUGHES [REFERRED]
JEWELL V. CHRISTIE [REFERRED]
TERSONS LTD V. STEVENAGE DEVELOPMENT CORPORATION [REFERRED]
TERSONS LTD. V. STEVENAGE DEVELOPMENT CORPORATION [REFERRED]
HODGKINSON V. FERNIE [REFERRED]
SANTA SILA DEVI VS. DHIRENDRA NATH SEN [REFERRED]
JIVARAJBHAI UJAMSHI SHETH VS. CHINTAPANRAO BALAJI [REFERRED]
FIRM MADANLAL ROSHANLAL MAHAJAN VS. HUKUMCHAND MILLS LTD [REFERRED]
UNION OF INDIA VS. BUNGO STEEL FURNITURE PRIVATE LIMITED [REFERRED]
BUNGO STEEL FURNITURE PVT LIMITED VS. UNION OF INDIA [REFERRED]
PRESIDENT UNION OF INDIA VS. KALINGA CONSTRUCTION CO PRIVATE LIMITED [REFERRED]
ALLEN BERRY AND CO PRIVATE LIMITED VS. UNION OF INDIA NEW DELHI [REFERRED]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED]
N CHELLAPPAN VS. SECRETARY KERALA STATE ELECTRICITY BOARD [REFERRED]
K P POULOSE VS. STATE OF KERALA [REFERRED]
HIND CONSTRUCTION CONTRACTORS VS. STATE OF MAHARASHTRA [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. ALKARAM [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. UPPAL ENGINEERING CONSTRUCTION CO [REFERRED]
CHAMPSEY BHARA AND COMPANY VS. JIVRAJ BALLOO SPINNING AND CCO LTD [REFERRED]
HAJI EBRAHIM KASSAM COCHINWALLA VS. NORTHERN INDIAN OIL INDUSTRIES LTD. [REFERRED]

JUDGEMENT

(1.) :-

(2.) BY this first appeal, the appellant, the Principal College of Vocational Studies, seeks to challenge the judgment dated May 31, 1985 passed by the learned Single Judge in suit No. 1540-A of 1983, whereby the award dated October 10, 1983 has been made a Rule of the Court and decree in terms of the Award has been passed.

(3.) THE Contractor filed the statement of claim before the arbitrator and claimed the following amounts : A. For refund of Security deposit of Rs. 9,023.00 B. For value of work done, materials forfeited, escalation on steel and Cement (as per final bill) submitted by the Rs. 3,43,280.94 claimants. B(i) For value of claimants T and P at site by the respondents Rs. 92,271.00 C. For release of Bank Guarantee Rs. 32,000.00 D. For infructuous expenditure and cost of enabling structures: Rs. 30,000.00 and For loss of profits on work abandoned Rs. 1,15,285.00 F. For pendente lite and future interest at 18% per annum on the sum awarded from the date it became due for payment G. For costs of arbitration

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COLLEGE OF VOCATIONAL STUDIES Vs. S S JAITELY

Referred Judgements :-

JUDGEMENT

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