REGENT COMPUTRONICS PVT. LTD.

VINITHA ASSOCIATES LTD. Appellant

V/S

LAKSHNA HOLDINGS PVT. LTD. Respondents

Referred Judgements :-

POISE SECURITIES AND EXCHANGE LTD. V. D.V.LONKAR AND OTHERS [REFERRED TO]
HARI SHANKAR SINGHANIA V. GAUR HARI SINGHANIA [REFERRED TO]
VULCAN INSURANCE CO LIMITED VS. MAHARAJ SINGH [REFERRED TO]
MAJOR RETD INDER SINGH REKHI VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
S RAJAN VS. STATE OF KERALA [REFERRED TO]
STATE OF ORISSA VS. DAMODAR DAS [REFERRED TO]
SHREEPAT VS. RAJENDRA PRASAD [REFERRED TO]
ORIENTAL BUILDING AND FURNISHING CO LTD VS. UNION OF INDIA [REFERRED TO]
JAGMOHAN SINGH GUJRAL OF INDIAN VS. SATISH ASHOK SABNIS [REFERRED TO]
BHARAT M NAGORI VS. SATISH ASHOK SABNIS [REFERRED TO]

JUDGEMENT

(1.) THIS Original petition No. 756 of 2000, has been filed under Section 34 of the Arbitration and Conciliation Act, 1996, hereinafter called 'the Act', to set aside the award dated 16. 9. 1998 of the 2nd respondent in A. M. No. 29 of 1997.

(2.) APPLICATION No. 2402 of 2005 has been filed by the applicant/1st respondent to dis?miss the above O. P. No. 756 of 2000 with ex?emplary costs.

(3.) THE brief facts as culled out from the above petitions are as under:

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VINITHA ASSOCIATES LTD Vs. LAKSHNA HOLDINGS PVT LTD

Referred Judgements :-

JUDGEMENT

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