REGENT COMPUTRONICS PVT. LTD.

Mycon Construction Ltd. Appellant

V/S

Mecon Ltd. Respondents

Referred Judgements :-

ALIMENTA S A NATIONAL AGRICULTURAL CO OPERATIVE MARKETING FEDERATION OF INDIA LIMITED VS. NATIONAL AGRICULTURAL CO OPERATIVE MARKETING FEDERATION OF INDIA LTD:ALIMENTA S A [REFERRED TO]
J K JAIN VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
PURE HELIUM INDIA PRIVATE LIMITED VS. OIL AND NATURAL GAS COMMISSION [REFERRED TO]
D D SHARMA VS. UNION OF INDIA [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
M R ENGINEERS AND CONTRACTORS PVT LTD VS. SOM DATT BUILDERS LTD [REFERRED TO]
PURBANCHAL CABLES & CONDUCTORS PVT LTD VS. ASSAM STATE ELECTRICITY BOARD [REFERRED TO]
PREMLAXMI AND CO VS. TRAFALGAR HOUSE CONSTRUCTION INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) This petition is filed in terms of section 11(6) of the Arbitration and Conciliation Act praying for the appointment of an arbitral tribunal comprising three members to adjudicate upon disputes arising inter se the parties.

(2.) The sequence of events as presented by Mr.Anirudh Krishnan appearing for the petitioner are as follows:

(3.) The agreement between Mecon and NLC provides for the resolution of disputes by alternate dispute resolution mechanisms at clause 10.33.2, extracted hereunder:

Click here to view full judgment.

MYCON CONSTRUCTION LTD. Vs. MECON LTD.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address