REGENT COMPUTRONICS PVT. LTD.

RAVI ARYA Appellant

V/S

Palmview Investments Overseas Ltd Respondents

Referred Judgements :-

MEGUIN GMBH AND COMPANY VS. NANDAN PETROCHEM LTD. [REFERRED TO]
AMEET LALCHAND SHAH AND ORS. VS. RISHABH ENTERPRISES AND ANR [REFERRED TO]
ARUNDHATI MISHRA VS. SRIRAM CHARITRA PANDEY [REFERRED TO]
KVAERNER CEMENTATION INDIA LIMITED VS. BAJRANGLAL AGARWAL [REFERRED TO]
MUKESH KUMAR AGRAWAL VS. RAJ KUMAR AGARWAL [REFERRED TO]
NIIT Limited VS. Ashish Deb [REFERRED TO]
A. AYYASAMY VS. A. PARAMASIVAM & ORS. [REFERRED TO]
MRS. HEMA KHATTAR & ANR. VS. SHIV KHERA [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]
HRD CORPORATION (MARCUS OIL AND CHEMICAL DIVISION) VS. GAIL (INDIA) LIMITED (FORMERLY GAS AUTHORITY OF INDIA LTD.) [REFERRED TO]

JUDGEMENT

(1.) Admit. The Appeal is heard finally by consent of the parties at admission stage.

(2.) The Appeal is directed against an order dated 17 December 2018 passed by the learned Single Judge in Notice of Motion (L) No. 3049 of 2018 in Suit (L) No. 1676 of 2018 dismissing the Notice of Motion.

(3.) The appellants are plaintiffs in a suit (Lodging) No. 1676 of 2018 inter alia seeking temporary injunction restraining the respondent nos. 1 to 8 (original Defendants) from proceeding with the Arbitration proceedings as invoked by Communication dated 30 April 2018.

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RAVI ARYA Vs. PALMVIEW INVESTMENTS OVERSEAS LTD

Referred Judgements :-

JUDGEMENT

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