REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

SETH CONSTRUCTIONS COMPANY Respondents

Referred Judgements :-

UNION OF INDIA V. PRAFULLA KUMAR [REFERRED TO]
VED PRAKASH MITHEL V. UNION OF INDIA [REFERRED TO]
NANDYAL COOP SPINNING MILLS LIMITED VS. K V MOHAN RAO [REFERRED TO]
G RAMACHANDRAREDDYANDCO VS. CHIEF ENGINEER MADRAS ZONE MILITARY ENGINEERING SERVICE [REFERRED TO]
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI VS. UTTAM SINGH DUGGAL AND COMPANY LIMITED [REFERRED TO]
UNION OF INDIA VS. MATAHI [REFERRED TO]
UNION OF INDIA VS. AJIT MEHTA AND ASSOCIATES [REFERRED TO]
Parganiha and Agnihotri VS. Union of India [REFERRED TO]

JUDGEMENT

(1.) ADMIT, Heard finally with the consent of the parties.

(2.) THIS judgment shall govern Appeal against Order Nos. 120/96 and 121/96 as the facts and even the parties are practically identical. By these appeals, the orders passed by the Civil Judge, Senior Division, Chandrapur appointing an Arbitrator under section 20 of the Arbitration Act, 1940 are challenged. By both the orders one Shri S. G. Mahajan of Pune is appointed as a sole Arbitrator.

(3.) FACTUAL matrix is as follows :-

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UNION OF INDIA Vs. SETH CONSTRUCTIONS COMPANY

Referred Judgements :-

JUDGEMENT

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