REGENT COMPUTRONICS PVT. LTD.

Upendra Kantilal Thanawala Appellant

V/S

Shree Ram Builders Respondents

Referred Judgements :-

ESM DASS, SECUNDERABAD VS. ALFA LAVAL INDIA LIMITED, PUNE [REFERRED TO]
SASKEN COMMUNICATIONS TECHNOLOGIES LTD. VS. PRIME TELESYSTEMS LTD. AND ORS. [REFERRED TO]
M/S. PRATAP ELECTRICAL AND CO. VS. M/S. ASEA BRAN BOVERI LTD. [REFERRED TO]
M/S. SAROVAR PARK PLAZA HOTELS AND ERSORTS PVT. LTD. VS. M/S. WORLD PARK HOTELS (INDIA) LTD. AND ANR. [REFERRED TO]
ADCON ELECTRONIC PRIVATE LIMITED VS. DAULAT [REFERRED TO]
UNION OF INDIA VS. P ANANTHARAM CHIEF ENGINEER MES [REFERRED TO]
ION EXCHANGE INDIA LTD VS. PARAMOUNT LTD [REFERRED TO]

JUDGEMENT

(1.) By this Chamber Summons, Respondent Nos. 1 to 4 seek to recall the Order dated 15 th March, 2012 passed in Leave Petition No. 211 of 2012 granted by this Court under Clause XII of the Letters Patent in Arbitration Petition (L) No. 404 of 2012 in favour of the petitioners.

(2.) Some of the relevant facts for the purpose of deciding this Chamber Summons are as under :-

(3.) Mr.Dhakephalkar, the learned senior counsel appearing for the respondents in support of the Chamber Summons made following submissions :-

Click here to view full judgment.

UPENDRA KANTILAL THANAWALA Vs. SHREE RAM BUILDERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address