REGENT COMPUTRONICS PVT. LTD.

CARLA GANNON Appellant

V/S

SHABAZ FARUKH ALLARAKHIA Respondents

Referred Judgements :-

GOHAR BEGUM VS. SUGGI ALIAS NAZMA BEGUM [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
SARITA SHARMA VS. SUSHIL SHARMA [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
KAMLA DEVI VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties. Admit. Respondent waives service.

(2.) At the request of the parties, heard finally.

(3.) This is an appeal against the order and judgment of the learned Single Judge dismissing the Appellant's Arbitration Petition under section 9 of the Arbitration and Conciliation Act, 1996 (for short "the said Act").

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CARLA GANNON Vs. SHABAZ FARUKH ALLARAKHIA

Referred Judgements :-

JUDGEMENT

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