REGENT COMPUTRONICS PVT. LTD.

HINDUSTAN NEWSPRINT LIMITED Appellant

V/S

M.A.HAMEED Respondents

Referred Judgements :-

F.E.HOOKWAY AND CO.LTD. V. H.W.H.HOOPER AND CO.LTD. [REFERRED TO]
STANHOPE STEAMSHIP CO.LTD. V. BRITISH PHOSPHATE COMMISSIONERS [REFERRED TO]
QUEBEE RAILWAY LIGHT HEAT AND POWER CO. LTD. V. VANDRY AND OTHERS [REFERRED TO]
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. KISHORILAL GUPTA AND BROS [REFERRED TO]
NAIHATI JUTE MILLS LIMITED VS. KHYALIRAM JAGANNATH [REFERRED TO]
DAMODAR VALLEY CORPORATION VS. K K KAR [REFERRED TO]
STERLING GENERAL INSURANCE COMPANY LIMITED VS. PLANTERS AIRWAYS PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. L K AHLUJA AND CO [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
WILD LIFE INSTITUTE OF INDIA DEHRADUN VS. VIJAY KUMAR GARG [REFERRED TO]
JAYESH ENGINEERING WORKS V. NEW INDIA ASSURANCE CO.LTD. [REFERRED TO]
SHETTYS CONSTRUCTION COMPANY PVT LIMITED VS. KONKAN RAILWAY CORPN LTD [REFERRED TO]
CHAIRMAN AND M D N T P C LIMITED VS. RESHMI CONSTRUCTIONS BUILDERS AND CONTRACTORS [REFERRED TO]

JUDGEMENT

(1.) WHAT is the effect of section 37 (4) of the Arbitration Act, 1940 (hereinafter referred to as 'the Act') when a time-limit is fixed in the agreement to issue notice to appoint an arbitrator is the main issue to be decided in these cases. These four appeals arose out of a common judgment disposing of four arbitration requests filed under sections 5, 20 and 37 (4) of the Indian Arbitration Act, 1940. Appellants in all these cases are the same company and the issue to be considered in all these cases is one and the same. So, we are disposing of all the four appeals by this common judgment as agreed to by the parties.

(2.) THE arbitration clauses in the four contracts which are the subject-matter of the cases are the same. We quote below the relevant sub-clause of the arbitration clause in the agreement:

(3.) SECTION 37 (4) of the Act is as follows:

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HINDUSTAN NEWSPRINT LIMITED Vs. M A HAMEED

Referred Judgements :-

JUDGEMENT

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