REGENT COMPUTRONICS PVT. LTD.

SAVITRI DEVI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JIVRAJ BALOO SPG. AND WVG. CO. LTD. V. CHAMPSEY BHARA AND CO. [REFERRED TO]
R. V. NORTHUMBERLAND COMPENSATION APPEAL TRIBUNAL,EX P SHAW [REFERRED TO]
NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. NAGARAJU ALIAS CHELUVAIAH AND ANR. [REFERRED TO]
SUNITA MEHRA VS. UNION OF INDIA [REFERRED TO]
RATTAN CHAND HIRA CHAND VS. ASKAR NAWAZ JUNG [REFERRED TO]
BIMLESH TANWAR VS. STATE OF HARYANA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. SAW PIPES LIMITED [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
P V GEORGE VS. STATE OF KERALA [REFERRED TO]
CHAMPSEY BHARA AND COMPANY VS. JIVRAJ BALLOO SPINNING AND CCO LTD [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
SSANGYONG ENGINEERING & CONSTRUCTION CO LTD VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]

JUDGEMENT

(1.) The instant application under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been preferred by Smt. Savitri Devi (hereinafter referred to as the 'Appellant') against the order dated October 21, 2022 passed by the Additional District Judge, Basti under Sec. 34 of the Act.FACTS

(2.) I have laid down the factual matrix of the instant case below:

(3.) The learned counsel appearing on behalf of the Appellant has made the following submissions before this Court:

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SAVITRI DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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