REGENT COMPUTRONICS PVT. LTD.

S.Mathan Nath Appellant

V/S

N.Balaji Respondents

Referred Judgements :-

UNION OF INDIA VS. BUNGO STEEL FURNITURE PRIVATE LIMITED [REFERRED TO]
EXECUTIVE ENGINEER IRRIGATION BALIMELA VS. ABHADUTA JENA [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
HINDUSTAN CONSTRUCTION COMPANY LIMITED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. BALBIR SINGH [REFERRED TO]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. MANOJ KUMAR [REFERRED TO]
BHAGAWATI OXYGEN LTD VS. HINDUSTAN COPPER LTD [REFERRED TO]
BIHAR STATE HOUSING BOARD VS. ARUN DAKSHY [REFERRED TO]
H U D A VS. RAJ SINGH RANA [REFERRED TO]
INDIAN HUME PIPE CO LTD VS. STATE OF RAJASTHAN [REFERRED TO]
MSK PROJECTS I JV LTD VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF RAJASTHAN VS. FERRO CONCRETE CONSTRUCTION PVT. LTD [REFERRED TO]
SSANGYONG ENGINEERING & CONSTRUCTION CO LTD VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) [REFERRED TO]

JUDGEMENT

(1.) Challenging the award, dated 8.9.2016 passed by the sole arbitrator, the present Original petition has been filed.

(2.) The learned Arbitrator passed an award holding that the claimant/ first respondent is entitled to get from the respondents/petitioner and the second respondent herein, a total sum of Rs.4,27,927.68 together with interest at the rate of 18% from 6.6.2013 till the date of realisation.

(3.) Brief facts of the claimant's case are as follows:

Click here to view full judgment.

S.MATHAN NATH Vs. N.BALAJI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address