REGENT COMPUTRONICS PVT. LTD.

Tiffins Barytes Appellant

V/S

C Satyanarayana Respondents

Referred Judgements :-

HERIKE RICE MILLS V. STATE OF PUNJAB [REFERRED TO]
MANAK LAL ADVOCATE VS. PREM CHAND SINGHVI [REFERRED TO]
J MOHAPATRA AND CO VS. STATE OF ORISSA [REFERRED TO]
INTERNATIONAL AIRPORTS AUTHORITY OF INDIA VS. K D BALI [REFERRED TO]
BIHAR STATE MINERAL DEVELOPMENT CORPORATION VS. ENCON BUILDERS INDIA PRIVATE LIMITED [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
ACE PIPELINE CONTRACTS PRIVATE LIMITED VS. BHARAT PETROLEUM CORPORATION LIMITED [REFERRED TO]
CANTONMENT EXECUTIVE OFFICER VS. VIJAY D WANI [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. MOTOROLA INDIA PVT LTD [REFERRED TO]
EXECUTIVE ENGINEER SARDAR SAROVAR NARMADA NIGAM VS. BHAVEN CONSTRUCTION [REFERRED TO]
VIJAY SINGH AMAR SINGH and CO VS. HINDUSTAN ZINC LTD [REFERRED TO]
ALCOVE INDUSTRIES LTD. VS. ORIENTAL STRUCTURAL ENGINEERS LTD. [REFERRED TO]

JUDGEMENT

(1.) A. No. 3989 of 2009: This Application has been filed by the Petitioner in the O.P. seeking for the stay of further proceedings pending before the 2nd Respondent initiated pursuant to the letter dated 11.7.2007 till disposal of the Original Petition. O.P. No. 400 of 2009: This Petition has been filed by the Petition under Section 14(1) & (2) of the Arbitration and Conciliation Act seeking for the termination of the mandate of the Arbitrator.

(2.) The brief facts of the case is mentioned for the main O.P. No. 400:

(3.) The objections raised in the counter filed by the 1st Respondent would be as follows:

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TIFFINS BARYTES Vs. C SATYANARAYANA

Referred Judgements :-

JUDGEMENT

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