REGENT COMPUTRONICS PVT. LTD.

EXECUTIVE ENGINEER Appellant

V/S

Kadakia Alkalies And Chemicals Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
AMAR CHAND INANI VS. UNION OF INDIA [REFERRED TO]
VIJAY KUMAR RAMPAL VS. DIWAN DEVI [REFERRED TO]
ZAFAR KHAN VS. BOARD OF REVENUE U P [REFERRED TO]
GHASI RAM VS. CHAIT RAM SAINI [REFERRED TO]
WAMANRAO KESHAVRAO DESHMUKH VS. DINKARRAO BHAUSAHEB DESHMUKH [REFERRED TO]
STATE OF GOA VS. WESTERN BUILDERS [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
RANJIT GHOSH VS. HINDUSTHAN STEEL LTD [REFERRED TO]
FIRM LALCHAND NATHMAL VS. FIRM BALARAM RAMESHWAR [REFERRED TO]
JOHRI MAL VS. SURJAN SINGH AND OTHERS [REFERRED TO]
COMMISSIONER, M.P. HOUSING BOARD AND OTHERS VS. M/S. MOHANLAL AND COMPANY [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in both the captioned First Appeals are the same and the parties are also the same, those were heard analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the First Appeal No.2511 of 2000 is treated as the lead appeal.

(3.) This appeal under Section 37 of the Arbitration and Conciliation Act, 1996 [for short, 'the Act, 1996'] is at the instance of the original applicant of an application under Section 34 of the Act, 1996 questioning the legality and validity of the arbitration award passed by the respondent No.2 herein (arbitrator) and is directed against the order passed by the District Judge, Bharuch dated 27th September 2000 below Exhibit : 14 in the Miscellaneous Civil Applications Nos.35 and 36 of 2000 respectively.

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EXECUTIVE ENGINEER Vs. KADAKIA ALKALIES & CHEMICALS

Referred Judgements :-

JUDGEMENT

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