REGENT COMPUTRONICS PVT. LTD.

JAWAHARLAL NEHRU PORT TRUST Appellant

V/S

Seatrans Shipping Ltd. Respondents

Referred Judgements :-

NABHA POWER LTD. VS. PUNJAB STATE POWER CORPORATION [REFERRED TO]
BHARAT HEAVY ELECTRICALS LTD. VS. GLOBE HI-FABS LTD. [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
BOARD OF TRUSTEES FOR THE PORT OF CALCUTTA VS. ENGINEERS DE SPACE AGE [REFERRED TO]
STATE OF UTTAR PRADESH HARISH CHANDRA AND CO VS. HARISH CHANDRA AND CO :STATE OF UTTAR PRADESH [REFERRED TO]
SAYEED AHMED AND CO VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. M/S. AMBICA CONSTRUCTION [REFERRED TO]
SRI. CHITTARANJAN MAITY VS. UNION OF INDIA [REFERRED TO]
M/S AMBICA CONSTRUCTION VS. UNION OF INDIA [REFERRED TO]
TRANSMISSION CORPORATION OF ANDHRA PRADESH LTD. AND OTHERS VS. M/S. GMR VEMAGIRI POWER GENERATION LTD. AND ANOTHER [REFERRED TO]
RELIANCE CELLULOSE PRODUCTS LTD VS. OIL AND NATURAL GAS CORPORATION [REFERRED TO]

JUDGEMENT

(1.) These two petitions, filed under Section 34 of the Arbitration and Conciliation Act, 1996 ("Act"), are cross petitions challenging a majority award passed in an arbitration reference. (The reference to the parties in the order below is made from the facts of Arbitration Petition No.536 of 2015).

(2.) The short facts of the case may be noted as follows :

(3.) The impugned award has been challenged by the Petitioner on the following main points :

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JAWAHARLAL NEHRU PORT TRUST Vs. SEATRANS SHIPPING LTD

Referred Judgements :-

JUDGEMENT

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