(1.) This revision has been preferred under Article 227 of The Constitution of India against the order passed by the sole Arbitrator Mr. Y.K. Rajagopal, in the memo dated 25.9.2001 filed by the petitioner in Arbitration Case R.R./SF/1/2001 dated 21.12.2001.
(2.) The respondent has entered appearance through M/s. Sarvabhauman Associates.
(3.) It is the main contention of the respondent that apart from the merits, no revision is maintainable under Art. 227 of The Constitution in respect of an order passed by the Arbitrator on a memo and that too in respect of a non statutory arbitration. The Arbitrator was appointed in terms of the Arbitration Clause contained in the Hire Purchase Agreement entered into between the petitioner and the respondent.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN