REGENT COMPUTRONICS PVT. LTD.

A Dhamodharan Appellant

V/S

C Govindarajulu; A Rajathilagaram Respondents

Referred Judgements :-

GADDE VENKATESWARA RAO V. GOVT. OF A.P. AND ORS. [REFERRED]
JOHN V. REES [REFERRED]
CHARAN LAL SAHU V. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. JESUS SALES CORPORATION [REFERRED]
CANARA BANK VS. V K AWASTHY [REFERRED]
MOSER BAER INDIA LTD VS. ADDITIONAL COMMISSIONER OF INCOME TAX [REFERRED]
VIPULBHAI M. CHAUDHARY VS. GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ORS. [REFERRED]

JUDGEMENT

(1.) This is a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (in short '1996 Act'), whereby, challenge is laid to the award dated 29.04.2016 passed by a sole Arbitrator.

(2.) Before I proceed further, it may be relevant to, broadly, set out the background, in which, the instant petition has been filed.

(3.) Apart from the above, the record shows that out of the Directors elected, one Director, namely, Thiru.C.Pandu, has retired.

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A DHAMODHARAN Vs. C GOVINDARAJULU; A RAJATHILAGARAM

Referred Judgements :-

JUDGEMENT

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