REGENT COMPUTRONICS PVT. LTD.

VIJAYPAT SINGHANIA Appellant

V/S

HARI SHANKAR SINGHANIA Respondents

Referred Judgements :-

RELIANCE NATURAL RESOURCES LTD. VS. RELIANCE INDUSTRIES LIMITED. [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
ISPAT ENGINEERING AND FOUNDRY WORKS VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. ALLIED CONSTRUCTIONS [REFERRED TO]
M ANASUYA DEVI VS. M MANIK REDDY [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
RAMDEV FOOD PRODUCTS PVT LTD VS. ARVINDBHAI RAMBHAI PATEL [REFERRED TO]
NUMALIGARH REFINERY LTD VS. DAELIM INDUSTRIAL COMPANY LTD [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. R S SHARMA AND CO [REFERRED TO]
M P HOUSING BOARD VS. PROGRESSIVE WRITERS AND PUBLISHER [REFERRED TO]
G RAMCHANDRA REDDY AND CO VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These are two petitions under Section 34 of the Arbitration and Conciliation Act, 1996 ( the Act).

(2.) An arbitration Award dated 04.08.2008, which is modified on 12.09.2008, has been challenged by the two branches of a Singhania family, the Bombay group and the Kanpur group, as dissatisfied and aggrieved by the 1/3rd share of distribution and partition of the family firm M/s. J.K. Bankers properties. One branch, the Calcutta group supports the same. The Petitioners in Arbitration Petition No. 570 of 2008 are one of the three groups of the Singhania family, a Bombay Group. Respondents 1 to 6 and Respondents 7 to 15 are the other two groups being the Calcutta Group and the Kanpur Group respectively. Arbitration Petition No. 6 of 2009 is filed by the Kanpur group. The Respondents are other two groups.

(3.) The background of the family dispute can be gathered from the following events:

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VIJAYPAT SINGHANIA Vs. HARI SHANKAR SINGHANIA

Referred Judgements :-

JUDGEMENT

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