REGENT COMPUTRONICS PVT. LTD.

Krishnabhagwan Rajaram Sharma Appellant

V/S

Tata Motors Finance Ltd Respondents

Referred Judgements :-

UDAICHAND V. DEBIBUX [REFERRED TO]
VENKATASUBBIAH V. LAKSHMINARASIMHAM [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. R SRINIVASAN [REFERRED TO]
SOHAN LAL GUPTA VS. ASHA DEVI GUPTA [REFERRED TO]
C N RAMAPPA GOWDA VS. C C CHANDREGOWDA DEAD BY LRS [REFERRED TO]
POWER GRID CORPORATION OF INDIA LTD VS. ELECTRICAL MFG CO LTD [REFERRED TO]
DORI LAL VS. LAL SHEO [REFERRED TO]
JUGGILAL KAMLAPAT VS. GENERAL FIBRE DEALERS LTD [REFERRED TO]
DIPTI BIKASH SEN VS. INDIA AUTOMOBILES 1960 LTD [REFERRED TO]
F A C T EMPLOYEES ASSOCIATION VS. F A C T LIMITED [REFERRED TO]
ST JOSEPH S HOSPITAL KARUVANCHAL VS. JIMMY P K [REFERRED TO]
IMPEX CORPORATION VS. ELENJIKAL AQUAMARINE EXPORTS LTD [REFERRED TO]
BHOWANIDAS RAM GOVIND V. HARSUKHDAS BALKISHENDAS [REFERRED TO]

JUDGEMENT

(1.) ADMIT . The respondents waive service. By consent of parties, matter is taken on board for final hearing. In view of the identical facts in all the eight petitions, by consent of parties all the petitions were heard together and are being disposed of by a common order.

(2.) THE petitioner in each of the petition aforesaid was the original respondent in the arbitration proceedings whereas the respondents herein were the original claimants.

(3.) I will first summarize the facts in Arbitration Petition No.304 of 2014 which is the main matter which has been argued by the learned counsel for the parties.

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KRISHNABHAGWAN RAJARAM SHARMA Vs. TATA MOTORS FINANCE LTD

Referred Judgements :-

JUDGEMENT

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