REGENT COMPUTRONICS PVT. LTD.

Ambey Mining Pvt. Ltd. Appellant

V/S

WESTERN COALFIELDS LIMITED Respondents

Referred Judgements :-

INDIAN OIL CORPORATION LTD VS. RAJA TRANSPORT P LTD [REFERRED TO]
BOOZ ALLEN AND HAMILTON INC VS. SBI HOME FINANCE LTD [REFERRED TO]
FUERST DAY LAWSON LTD VS. JINDAL EXPORTS LTD [REFERRED TO]
A. AYYASAMY VS. A. PARAMASIVAM & ORS. [REFERRED TO]
TRF LTD. VS. ENERGO ENGINEERING PROJECTS LTD. [REFERRED TO]
VIDYA DROLIA AND OTHERS VS. DURGA TRADING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By this petition the petitioners are seeking issuance of directions to the respondent No.1 to proceed with resolution of disputes raised by petitioners No.1, through Arbitration in accordance with the "Settlement of Disputes" clause in the contract and also in the Circular dated 7th April 2017, issued by Respondent No.3, Coal India Ltd. (CIL).

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AMBEY MINING PVT. LTD. Vs. WESTERN COALFIELDS LIMITED

Referred Judgements :-

JUDGEMENT

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