REGENT COMPUTRONICS PVT. LTD.

KALLATHIL SEKHARAN Appellant

V/S

KALLATHIL SREEDHARAN Respondents

Referred Judgements :-

UNION OF INDIA VS. BUNGO STEEL FURNITURE PRIVATE LIMITED [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
AROSAN ENTERPRISES LIMITED VS. UNION OF INDIA [REFERRED TO]
ISPAT ENGINEERING AND FOUNDRY WORKS VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
M P HOUSING BOARD VS. PROGRESSIVE WRITERS AND PUBLISHER [REFERRED TO]

JUDGEMENT

(1.) These six appeals which have been filed under Section 39 of the Arbitration Act, 1940 (for short 'the Act'), are being disposed of by this common judgment since the parties and the issue involved in them are the same.

(2.) The question that arises for consideration in these eases can be posed thus:

(3.) Before we deal with the above issue, relevant facts may be briefly noticed.

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KALLATHIL SEKHARAN Vs. KALLATHIL SREEDHARAN

Referred Judgements :-

JUDGEMENT

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