REGENT COMPUTRONICS PVT. LTD.

AERO CLUB Appellant

V/S

SOLAR CREATIONS PVT LTD Respondents

Referred Judgements :-

HARINARAYAN VS. SHARDEAL FC PVT LTD [REFERRED TO]
SATWANT SINGH SODHI VS. STATE OF PUNJAB [REFERRED TO]
NATIONAL THERMAL POWER CORPORATION LIMITED VS. SIEMENS ATKEINGESELLSCHAFT [REFERRED TO]
COMMISSIONER KOLHAPUR MUNICIPAL CORPORATION VS. FAIRDEAL CONSTRUCTIONS [REFERRED TO]
JHANG COOPERATIVE GROUP HOUSING SOCIETY LTD. VS. PT. MUNSHI RAM AND ASSOCIATES PVT. LTD. [REFERRED TO]
M/S INDIAN FARMERS FERTILIZER CO-OPERATIVE LIMITED VS. M/S BHADRA PRODUCTS [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) Heard finally by consent of the learned counsel appearing for the respective parties.

(3.) Both these appeals filed under Section 37 of the Arbitration and Conciliation Act , 1996 (for short "the said Act") challenge the common judgment and order dated 21 st January, 2020, delivered by the learned Single Judge of this Court in Arbitration Petition Nos. 977 of 2016 and 978 of 2016, in exercise of his jurisdiction under Section 34 of the said Act.

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AERO CLUB Vs. SOLAR CREATIONS PVT LTD

Referred Judgements :-

JUDGEMENT

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