REGENT COMPUTRONICS PVT. LTD.

MANAGING DIRECTOR Appellant

V/S

SIEMENS LIMITED Respondents

Referred Judgements :-

BARKAT RAM V. ANANT RAM [REFERRED TO]
STATE OF BOMBAY VS. HOSPITAL MAZDOOR SABHA [REFERRED TO]
ROHIT PULP AND PAPER MILLS LIMITED VS. COLLECTOR OF CENTRAL EXCISE BARODA [REFERRED TO]
OLYMPUS SUPERSTRUCTURES PVT LIMITED VS. MEENA VIJAY KHETAN [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. BPL MOBILE CELLULAR LTD [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. M/S JSC CENTRODORSTROY [REFERRED TO]
SSANGYONG ENGINEERING & CONSTRUCTION CO LTD VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) [REFERRED TO]

JUDGEMENT

(1.) Challenging the award passed by the learned sole arbitrator in a dispute referred for resolution between the petitioner and the respondent, the present petition has been filed under section 34 of Arbitration and Conciliation Act, 1996, by the respondent.

(2.) The learned arbitrator has passed the following award :

(3.) Brief facts leading to filing of this petition is as follows :

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MANAGING DIRECTOR Vs. SIEMENS LIMITED

Referred Judgements :-

JUDGEMENT

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