REGENT COMPUTRONICS PVT. LTD.

Rspl Limited Appellant

V/S

Simplex Infrastructure Ltd. Respondents

Referred Judgements :-

SMITA CONDUCTORS LTD. VS. EURO ALLOYS LTD. [REFERRED TO]
GOVIND RUBBER LIMITED VS. LOUIS DREYFUS COMMODITIES ASIA PRIVATE LIMITED [REFERRED TO]
RAMJI DAYAWALA AND SONS PRIVATE LIMITED VS. INVEST IMPORT [REFERRED TO]
ANTRIX CORP. LTD VS. DEVAS MULTIMEDIA P. LTD [REFERRED TO]
PRICOL LIMITED VS. JOHNSON CONTROLS ENTERPRISE LTD [REFERRED TO]
WALTER BAU AG, LEGAL SUCCESSOR, OF THE ORIGINAL CONTRACTOR, DYCKERHOFF & WIDMANN A.G. VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
VISHNU BHAGWAN AGRAWAL AND ANR. VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
BALASORE ALLOYS LIMITED VS. MEDIMA LLC [REFERRED TO]

JUDGEMENT

(1.) The moot question that falls for consideration before this Court is :- Whether the appointment of the Sole Arbitrator made by the PHD Chamber of Commerce and Industry, (PHDCCI) in the unilateral proceedings initiated by the respondent is ex-facie invalid and nonest so as to warrant interference by this Court, requiring an appointment of a Sole Arbitrator under the provisions contained in Section 11(6) of the Arbitration and Conciliation Act?

(2.) The factual conspectus as emerging from the pleadings of the parties is as under: <FRM>JUDGEMENT_48_LAWS(GJH)5_2021_1.html</FRM>

(3.) xxx xxx xxx

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RSPL LIMITED Vs. SIMPLEX INFRASTRUCTURE LTD.

Referred Judgements :-

JUDGEMENT

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