REGENT COMPUTRONICS PVT. LTD.

POYSHA OXYGEN PVT LTD Appellant

V/S

SH ASHWINI SURI Respondents

Referred Judgements :-

RATTANTRYA DHARI JAIN VS. S. AVTAR SINGH [REFERRED TO]
KIRPAL SINGH KHURANA VS. UNION OF INDIA AND IN B.P.L. LTD. VS. STATE OF A.P. [REFERRED TO]
MCDERMOTT INTERNATIONAL INC VS. BURN STANDARD CO LTD. [REFERRED TO]
BUSCHING SCHMITZ PRIVATE LIMITED VS. P T MENGHANI [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
SAURABH EXPORTS VS. BLAZE FINLEASE AND CREDITS PVT LTD [REFERRED TO]
STATE BANK OF INDIA VS. PREMCO SAW MILL [REFERRED TO]
RAM NARAIN VS. LT COL HARI SINGH [REFERRED TO]
CHAKHAN LAL VS. KANHAIYA LAL [REFERRED TO]

JUDGEMENT

(1.) BOTH petitions under Section 34 of the Arbitration Act, 1996 arise out of a common arbitral award dated 31st July, 2000 in the claims preferred by each of the petitioners against the respondents (common in both the cases ). The petitioners had before the arbitrator, preferred claims, besides against the respondents, also against M/s Ganga automobiles Ltd. (which is not a party hereto ). Identical questions being involved in the two petitions, they are taken up together for consideration.

(2.) TO appreciate the challenge to the arbitral awards, it is deemed expedient to set out certain facts.

(3.) ON 14th February, 1997 the following documents were executed in each case:-

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POYSHA OXYGEN PVT LTD Vs. SH ASHWINI SURI

Referred Judgements :-

JUDGEMENT

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