REGENT COMPUTRONICS PVT. LTD.

G. Sathyan Appellant

V/S

B. Vasudevan Respondents

Referred Judgements :-

TRIVENI ENTERPRISES (REGISTERED),REP. BY P. RAMARAO V. G. MANJULAMBA @ G.S. MANJULA,REP. BY HER POWER OF ATTORNEY AGENT,G. SURENDRA GUPTA [REFERRED TO]
SECURITY PRINTING AND MINTING CORPORATION OF INDIA LIMITED VS. GANDHI INDUSTRIAL CORPORATION [REFERRED TO]
ONGC LTD VS. GARWARE SHIPPING CORPN LTD [REFERRED TO]
ABBASHBHAI K GOLWALA VS. R G SHAH [REFERRED TO]
SWAN GOLD MINING LTD. VS. HINDUSTAN COPPER LTD. [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
CHETTINAD INTERNATIONAL COAL TERMINAL PRIVATE LIMITED AND ORS. VS. KAMARAJAR PORT LIMITED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This Original Petition is filed under Sec. 34 of the Arbitration and Conciliation Act to set aside the Award dated 6.7.2011 and to declare that the Petitioner is entitled to continue the Partnership business in terms of Clause 17 of the Partnership Deed dated 17.3.1999.

(2.) The case of the Petitioner is as follows:

(3.) Mr. R. Krishnamurthy, learned Senior Counsel appearing for the Petitioner submitted as follows:

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G. SATHYAN Vs. B. VASUDEVAN

Referred Judgements :-

JUDGEMENT

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