(1.) THIS is an Appeal against the order of the learned Single Judge allowing the Respondent's Petition under Section 30 of the Arbitration act, 1940 setting aside the majority award made by Respondent Nos. 2 and 3.
(2.) RESPONDENT Nos. 2 and 3 awarded a sum of Rs. 61,73,067. 90 and dismissed the counter claim of Respondent No. 1. Respondent No. 4, who made a minority award, dismissed the claim of the Appellant and the counter claim of Respondent No. 1. Respondent No. 4 dismissed the appellant's claim only on the ground of limitation. Respondent No. 4 did not consider the merits of the rival contentions regarding the maintainability of the claim for statutory increase in wages. Thus, in view of the majority award, the Appellant was entitled to the sum of rs. 61,73,067. 90.
(3.) THE learned Single Judge set aside the award on the ground that the same was contrary to a term of the contract and on the ground that the claims were barred by limitation.
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