(1.) The appellant is the original claimant (hereinafter referred to as the 'claimant ') and is aggrieved by the judgment and order dated 09-12-2016 rendered by the learned Principal District Judge, Nagpur (PDJ) in Miscellaneous Civil Application 834/2009 whereby the application preferred by the claimant under Section 34 of the Arbitration and Conciliation Act (the Act) is rejected and the award dated 27-10-2009 made by the learned Arbitrator is upheld.
(2.) The claimant is engaged in manufacture of steel products.
(3.) The respondent-Maharashtra Airport Development Company Limited (hereinafter referred to as the MADC) is a Government company incorporated under the Companies Act, 1956 and tasked with the development of Airports. MADC is the Nodal Agency for development of the Multi-Model International Hub at Nagpur (MIHAN).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN