REGENT COMPUTRONICS PVT. LTD.

Apex Buildsys Limited Appellant

V/S

Kals Breweries Pvt Limited Respondents

Referred Judgements :-

GRASIM INDUSTRIES LTD. V. STATE OF KERALA [REFERRED TO]
NORTHERN RAILWAY ADMINISTRATION MINISTRY OF RAILWAY VS. PATEL ENGINEERING COMPANY LTD [REFERRED TO]
UNISSI INDIA PVT LTD VS. POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH [REFERRED TO]
M R ENGINEERS AND CONTRACTORS PVT LTD VS. SOM DATT BUILDERS LTD [REFERRED TO]
GEO GROUP COMMUNICATIONS INC VS. IOL BROADBAND LTD [REFERRED TO]
DEEP TRADING COMPANY VS. INDIAN OIL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This original petition is filed seeking the appointment of a sole arbitrator in terms of section 11(6) of the Arbitration and Concilliation Act 1996 ("Act").

(2.) The brief submissions of Mr.P.Rajadurai, learned counsel appearing for the petitioner are as follows:

(3.) Mr.Madhan Babu, learned counsel for the respondent raises the following defences:

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APEX BUILDSYS LIMITED Vs. KALS BREWERIES PVT LIMITED

Referred Judgements :-

JUDGEMENT

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