REGENT COMPUTRONICS PVT. LTD.

Usha Drager Pvt. Ltd Appellant

V/S

Dragerwerk Ag Respondents

Referred Judgements :-

MOOLCHAND KEVALCHAND DAGA V. KISSINDOSS GIRIDHARDOSS [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR,NTPC V. RAJ KISHAN AND CO [REFERRED TO]
UNION OF INDIA V. A S DHUPIA [REFERRED TO]
UNION OF INDIA VS. MOHINDRA SUPPLY CO [REFERRED TO]
STATE OF WEST BENGAL VS. GOURANGALAL CHATTERJEE [REFERRED TO]
RAM CHANDRA TRADING COMPANY VS. STATE OF UTTAR PRADESH [REFERRED TO]
ITI LIMITED VS. SIEMENS PUBLIC COMMUNICATIONS NETWORK LIMITED [REFERRED TO]
SHYAMA CHARAN AGARWAL AND SONS VS. UNION OF INDIA [REFERRED TO]
SHIN ETSU CHEMICAL CO LTD VS. AKSH OPTIFIBRE LTD [REFERRED TO]
JINDAL EXPORTS LTD VS. FUERST DAY LAWSON LTD [REFERRED TO]
Karaikal Municipality VS. Nabissa Ummal [REFERRED TO]

JUDGEMENT

(1.) BY this common judgment we shall dispose of the two appeals filed by M/s. Usha Drager Pvt. Ltd and RKKR Infotech Pvt. Ltd. against the order passed by learned Single Judge of this court in I.A. Nos. 8159/2005 and CS(OS) No.1217/05 on 17th January, 2006.

(2.) THE brief facts are that the suit was filed by the Appellants/ Plaintiffs against the defendants/respondents, inter alia, seeking the following reliefs:-

(3.) DRAGERWERK Medical AG and Co. KGaA filed I.A No. 8159/2005 under Section 45 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act') for reference of the disputes to arbitration and the same was allowed by learned Single Judge vide order dated 17th January, 2006, which also resulted in disposing of the suit itself.

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USHA DRAGER PVT. LTD Vs. DRAGERWERK AG

Referred Judgements :-

JUDGEMENT

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