REGENT COMPUTRONICS PVT. LTD.

Waverley Private Limited Appellant

V/S

Diversey India Private Limited Respondents

Referred Judgements :-

BHARAT PETROLEUM CORPORATION LTD VS. GREAT EASTERN SHIPPING CO LTD [REFERRED TO]
RAVINDRA KUMAR GUPTA AND COMPANY VS. UNION OF INDIA [REFERRED TO]
TRIMEX INTERNATIONAL FZE LTD VS. VEDANTA ALUMINIUM LTD [REFERRED TO]
SAHYADRI EARTHMOVERS VS. L AND T FINANCE LTD [REFERRED TO]
ROPA PLASTICS PRIVATE LTD. VS. IPN PACKAGING PRVATE LTD. [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD VS. WESTERN GECO INTERNATIONAL LTD [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally.

(2.) The Appellant (original Respondent) has challenged judgment dated 9 June 2015 by invoking Section 37 of the Arbitration and Conciliation Act, 1996 (for short "the said Arbitration Act").

(3.) The learned Judge, by impugned judgment/order, allowed Section 34 Application filed by the original Claimant/Respondent and passed the following order :

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WAVERLEY PRIVATE LIMITED Vs. DIVERSEY INDIA PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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