REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

C. ABRAHAM Respondents

Referred Judgements :-

HAMILTON AND CO. V. MACKIE AND SONS [REFERRED TO]
PRICE V. MINER [REFERRED TO]
FOOD CORPN. OF INDIA V. ANTCLIZO SHIPPING CORPN. [REFERRED TO]
UNION OF INDIA VS. KISHORILAL GUPTA AND BROS [REFERRED TO]
DWARKADAS AND CO VS. DALURAM GOGANMULL [REFERRED TO]
STATE OF KERALA VS. JOSEPH [REFERRED TO]

JUDGEMENT

(1.) THE appeals arise in an arbitration matter.

(2.) THE heart of the matter is about the existence of an arbitration arrangement between the State and the contractors. Essentially, the answer depends upon the construction of the contract in the light of the legal principles.

(3.) IT is desirable that the brief and relevant facts are indicated before we go into the legal questions.

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STATE OF KERALA Vs. C ABRAHAM

Referred Judgements :-

JUDGEMENT

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