REGENT COMPUTRONICS PVT. LTD.

SAURASHTRA CHEMICALS Appellant

V/S

K.RAMAMOORTHY Respondents

Referred Judgements :-

R. VS. DISPUTE COMMITTEE OF THE NATIONAL JOINT COUNCIL AND ORS. [REFERRED TO]
GENERAL MANAGER J AND K COOPERATIVE SUPPLY AND MARKETING FEDERATION V/S. RAMA RICE AND GENERAL MILLS [REFERRED TO]
ONGC LTD. V/S. SAW PIPES LTD [REFERRED TO]
SUBASH SINGH AND CO. V/S. GIRNAR FIBRES LTD. [REFERRED TO]
KVAERNER CEMENTATION INDIA LTD. V/S. BAJRANG LAI AGGARWAL AND ANR. [REFERRED TO]
VEENA OJHA V/S. U.P. STOCK EXCHANGE ASSOCIATION LTD. AND ORS. [REFERRED TO]
M/S. JAYSYNTH DYECHEM ETC.ETC,V/S. MEWAR TEXTILE MILLS LTD [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION LTD. V/S. ANTIA ELECTRICALS PVT.LTD. AND ORS. [REFERRED TO]
MANGAYARASI APPARELS PUT. LTD. V/S. SUNDRAM FINANCE LTD.,MADRAS [REFERRED TO]
BASF STYRENICS FVT. LTD. V/S. OFFSHORE INDUSTRIAL CONSTRUCTION PVT. LTD. AND ANR. [REFERRED TO]
ASSAM URBAN WATER SUPPLY AND SEWAGE BOARD V/S. SUB HAS PROJECT AND MARKETING LTD. AND ANR. [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
BABAR ALI VS. UNION OF INDIA [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. MEHUL CONSTRUCTION CO [REFERRED TO]
EAGLE FLASK INDUSTRIES LTD VS. TALEGAON DABHADE MUNICIPAL COUNCIL [REFERRED TO]
DHARMA PRATHISHTHANAM VS. MADHOK CONSTRUCTION P LTD [REFERRED TO]
BAL KISHAN VS. PANNA LAL SUD [REFERRED TO]
BHARAT HEAVY ELECTRONICALS LIMITED VS. C N GARG [REFERRED TO]
D S PATEL AND CO VS. GUJARAT STATE TEXTILE CORPORATION LIMITED [REFERRED TO]
NIRMA LIMITED VS. LURGI ENERGIE UND ENTSORGUNG GMBH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. HANJER FIBERS LIMITED [REFERRED TO]
HANIF KHAN VS. VIIITH ADDITIONAL DISTRICT JUDGE [REFERRED TO]
P SHANKER RAO VS. B SUSHEELA [REFERRED TO]
STATE OF ORISSA VS. LAXMINARAYAN SAMANTARAY [REFERRED TO]
ANUPTECH EQUIPMENTS PRIVATE LIMITED VS. GANPATI CO OP HOUSING SOCIETY LIMITED [REFERRED TO]

JUDGEMENT

(1.) As common questions of law and facts arise in all the three petitions, they are being disposed of by this common Judgment and Order.

(2.) In Special Civil Application No. 7528 of 2004, the petitioner, Saurashtra Chemicals Ltd., [hereinafter be referred to as "SCL") has challenged the legality and validity of the order passed by the Sole Arbitrator, Justice K. Ramamoorthy (Retd.) dated 20th May 2004 by which the learned Sole Arbitrator had dismissed the application submitted by the petitioner under Section 16 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act"). It is also further prayed for a declaration that the proceedings before the respondent No.1, i.e., learned Sole Arbitrator are a nullity in the eye of law and that the Sole Arbitrator has no jurisdiction to adjudicate upon the alleged disputes between the parties.

(3.) In Special Civil Application No. 9710 of 2004, the petitioner, Birla VXL Limited [hereinafter referred to as "Birla VXL"] also challenged the order passed by the respondent No.1, Sole Arbitrator, Justice K. Ramamoorthy (Retd.) dated 20th May 2004 by which the Sole Arbitrator has also dismissed the application submitted by the petitioner under Section 16 of the Act. It is also further prayed for an appropriate, writ, direction or order declaring that the Sole Arbitrator, respondent No.1 has no jurisdiction to adjudicate upon respondent No.2 D.L.F. Universal Limited's claim as against the petitioner Birla VXL Ltd., and that the proceedings before him qua the petitioner are a nullity.

Click here to view full judgment.

SAURASHTRA CHEMICALS LTD Vs. HONBLE JUSTICE K RAMAMOORTHY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address