REGENT COMPUTRONICS PVT. LTD.

OMPRAKASH Appellant

V/S

Vijay Dwarkada Varma Respondents

Referred Judgements :-

SHASHOUA V. SHARMA [REFERRED TO]
VENTURE GLOBAL ENGINEERING VS. SATYAM COMPUTER SERVICES LTD [REFERRED TO]
VIDEOCON INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
BHARAT ALUMINIUM CO VS. KAISER ALUMINIUM TECHNICAL SERVICE [REFERRED TO]
INDUS MOBILE DISTRIBUTION PRIVATE LIMITED VS. DATAWIND INNOVATIONS PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. HARDY EXPLORATION AND PRODUCTION (INDIA) INC [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the rival parties.

(3.) The petitioners have challenged order passed by the Court of District Judge-1, Malkapur, whereby an application filed by them under section 34 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as "said Act") has been dismissed for want of jurisdiction.

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OMPRAKASH Vs. VIJAY DWARKADA VARMA

Referred Judgements :-

JUDGEMENT

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