REGENT COMPUTRONICS PVT. LTD.

Alfa Remidis Ltd. Appellant

V/S

PROJECT DIRECTOR Respondents

Referred Judgements :-

DYNA TECH PRIVATE LIMITED VS. CROMPTON GREAVES LTD. [REFERRED TO]
K. SUGUMAR AND ANOTHER VS. HINDUSTHAN PETROLEUM CORP. LTD. [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
MAHESH DATTATRAY THIRTHKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
RASHTRIYA ISPAT NIGAM LTD VS. DEWAN CHAND RAM SARAN [REFERRED TO]
PRAKASH KUMAR SINHA VS. KONKAN MERCANTILE COOPERATIVE BANK LTD [REFERRED TO]
DIGAMBER VS. STATE OF MAHARASHTRA [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
SSANGYONG ENGINEERING & CONSTRUCTION CO LTD VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI) [REFERRED TO]
THE PROJECT DIRECTOR, NATIONAL HIGHWAYS NO.45 E AND 220 NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. M. HAKEEM [REFERRED TO]
STATE OF CHHATTISGARH VS. M/S. SAL UDYOG PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) ADMIT. Heard finally by consent of learned Counsel for the respective parties.

(2.) By the present Appeal, the Appellant is challenging the judgment and order dtd. 11/09/2023 passed by the learned District Judge-10, Nagpur, in Arbitration Case No. 272/2022, thereby, quashing and setting aside the Arbitral Award dtd. 22/11/2021, passed in Arbitration Case No. 193/ARB/2019-20 and allowing the Application under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act of 1996") preferred by the Respondent Nos. 1 and 2.

(3.) The facts giving rise for filing of the present Arbitration Appeal are as under:-

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ALFA REMIDIS LTD. Vs. PROJECT DIRECTOR

Referred Judgements :-

JUDGEMENT

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