REGENT COMPUTRONICS PVT. LTD.

PRASAR BHARATI Appellant

V/S

Comcon Industries Respondents

Referred Judgements :-

GANGA SARAN V. RAM CHARAN [REFERRED TO]
SATYABRATA GHOSE V. MUGNEERAM [REFERRED TO]
SATYABRATA GHOSE VS. MUGNEERAM BANGUR AND CO [REFERRED TO]
NAIHATI JUTE MILLS LIMITED VS. KHYALIRAM JAGANNATH [REFERRED TO]
SUSHILA DEVI VS. HARI SINGH [REFERRED TO]
P R SHAH SHARES AND STOCK BROKER P LTD VS. B H H SECURITIES P LTD [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. KENNETH BUILDERS & DEVELOPERS LTD. [REFERRED TO]

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioner challenging the arbitral award dated 24.08.2015 passed by the Sole Arbitrator in case no. 12(3)10-D(P)(P-S) Cell/AT-348 dated 25/07/2013.

(2.) The disputes between the parties relate to the non supply of "General Purpose Receivers (144 Nos.)" by the respondent to the petitioner.

(3.) The petitioner vide its Acceptance of Tender dated 25.07.2013 had placed an order of supply of the following items on the respondent: <FRM>JUDGEMENT_380_LAWS(DLH)2_2018_1.html</FRM>

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PRASAR BHARATI Vs. COMCON INDUSTRIES

Referred Judgements :-

JUDGEMENT

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