REGENT COMPUTRONICS PVT. LTD.

HINDUSTAN UNILEVER LIMITED Appellant

V/S

N. Balasubramanian Respondents

Referred Judgements :-

EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. AMRITSAR GAS SERVICE [REFERRED TO]
NANDGANJ SIHORI SUGAR CO LIMITED RAE BARELI VS. BADRINATHDIXIT [REFERRED TO]
INTEGRATED RURAL DEVELOPMENT AGENCY VS. RAM PYARE PANDEY [REFERRED TO]
PEARLITE LINERS PVT LIMITED VS. MANORAMA SIRSI [REFERRED TO]
BEST SELLERS RETAIL INDIA PVT LTD VS. ADITYA BIRLA NUVO LTD [REFERRED TO]
KRISHEN VS. RADHA KISHEN [REFERRED TO]
UNION OF INDIA VS. MONORANJAN MONDAL [REFERRED TO]
STATE OF KERALA VS. SOMDATT BUILDERS LIMITED [REFERRED TO]
VIJAY AGARWAL VS. LEHMAN BROTHERS ADVISORS PVT LTD [REFERRED TO]
UNION OF INDIA VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
EMBASSY PROPERTY DEVELOPMENTS LIMITED VS. JUMBO WORLD HOLDINGS LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE Appellant/Respondent has preferred the instant Original Side Appeal as against the order, dated 26.03.2014, in Application No.2153 of 2014, passed by the Learned Single Judge.

(2.) THE Learned Single Judge, while passing the impugned order, on 26.03.2014, in Application No.2153 of 2014 [filed by the Respondent/Applicant under Order 14 Rule 8 of Original Side Rules read with 9 of Arbitration and Conciliation Act, 1996], has observed and held as follows:

(3.) THE Learned Counsel for the Appellant urges before this Court that the present OSA filed by the Appellant is perfectly maintainable in law, notwithstanding the fact that an alternative remedy is available to the Appellant, by filing an Application to vacate the interim order in question.

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HINDUSTAN UNILEVER LIMITED Vs. N. BALASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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