COGENT VENTURES INDIA LTD Vs. RAM INFRASTRUCTURE LTD

JUDGEMENT

(1.) The appellant M/s Cogent Ventures (India) Ltd, formerly known as M/s. Bhupendra Capital and Finance Ltd., is challenging the order dated 02/04/2008 passed by the Arbitral Tribunal under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the said Act").

(2.) Brief facts in a nutshell are as under:-

(3.) The respondent No.1 is M/s Shree Ram Infrastructure Ltd. which was formerly known as M/s. Shree Ram Mills Ltd.