REGENT COMPUTRONICS PVT. LTD.

Sandeep Soni Appellant

V/S

Sanjay Roy And Others Respondents

Referred Judgements :-

BAJAJ AUTO LIMITED VS. BEHARI LAL KOHLI [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. MEHUL CONSTRUCTION CO [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. RANI CONSTRUCTION PRIVATE LIMITED [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
RAVI PRAKASH GOEL VS. CHANDRA PRAKASH GOEL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOGHARA POLYFAB PVT LTD [REFERRED TO]
SMS TEA ESTATES PVT LTD VS. CHANDMARI TEA CO PVT LTD [REFERRED TO]
BHARAT RASIKLAL ASHRA VS. GAUTAM RASIKLAL ASHRA [REFERRED TO]
NAINA THAKKAR VS. ANNAPURNA BUILDERS [REFERRED TO]
MADHURI GHOSH & ANR. VS. DEBOBROTO DUTTA & ANR. [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. M/S NARBHERAM POWER AND STEEL PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) Preface and Background Facts:

(2.) At the very outset, it would be pertinent to state that respondent no.2 and 3 have no objection to the prayer made in the instant petition for appointment of an Arbitrator. Presently, respondent no.1 is the only person who seeks to contest the petition.

(3.) The record shows (and with regard to the same there appears to be no dispute) that the father of respondent no.1 to 4 had executed a registered Will dated 15.03.1988, whereby, he had bequeathed the subject property in favour of his wife late Mrs. Kalyani Roy.

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SANDEEP SONI Vs. SANJAY ROY AND OTHERS

Referred Judgements :-

JUDGEMENT

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