REGENT COMPUTRONICS PVT. LTD.

RENUSAGAR POWER COMPANY Appellant

V/S

GENERAL ELECTRIC COMPANY Respondents

Referred Judgements :-

DOLEMAN AND SONS V. OSSETT CORPORATION [REFERRED TO]
SHIVA JUTE BALING LTD V. HINDLEY AND COMPANY LTD [REFERRED TO]
LONDON,CHATHAM AND DOVER RAILWAY COMPANY V. SOUTH EASTERN RAILWAY COMPANY [REFERRED TO]
PRESIDENT OF INDIA V. LA PINTADA CIA NAVEQACION SA [REFERRED TO]
TECHNO-IMPEX V. GABERVAN WEELDE SCHEEPVARTKANTOOR BV [REFERRED TO]
SPRINZEN V. NOMBERRQ [REFERRED TO]
SHAH BABULAL KHIMJI V. JAYABEN D KANIA [REFERRED TO]
JOKHIRAM KAYA V. GANESHAMDAS KEDARNATH [REFERRED TO]
KHILLORAM LOKARAM V. LOUIS DREYFUS AND CO [REFERRED TO]
MITSUE BUSSAN KAISHA LTD V. BHOORJI BHAGWANDAS [REFERRED TO]
PARSONS AND WHITTEMORE OVERSEAS INC V. RAKTA [REFERRED TO]
MOHESH CHANDRA KUNDU V. AMAR CHAND KUNDU [REFERRED TO]
RAMLAL V. KISANCHANDRA [REFERRED TO]
VK KRISHA IYER V. VN SUBBARAMA IYER [REFERRED TO]
M/S V/O TRACTOROEXPORT MOSCOR V. TARAPORE AND CO,MADRAS [REFERRED TO]
EUROPEAN GRAIN AND SHIPPING LTD V. INDO UNIVERSAL CORPORATION,ARBITRATION PETITION NO 8 OF 1968 [REFERRED TO]
KOOPILAN UNEENS DAUGHTER PATHUMMA V. KOOPILAN UNEENS SON KUNTALAN KUTTY [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
UNION OF INDIA VS. MOHINDRA SUPPLY CO [REFERRED TO]
GHERULAL PARAKH VS. MAHADEODAS MAIYA [REFERRED TO]
HIRA LALPATNI VS. KALI NATH [REFERRED TO]
BADAT AND CO BOMBAY VS. EAST INDIA TRADING CO [REFERRED TO]
MURLIDHAR AGGARWAL MURLIDHAR AGGARWAL VS. STATE OF UTTAR PRADESHS:RAM AGYAN SINGH [REFERRED TO]
STATE OF GUJARAT VS. MOHAMMAD ISMAIL JUMMA [REFERRED TO]
FORASOL OIL AND NATURAL GAS COMMISSION VS. OIL AND NATURAL GAS COMMISSION [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. WESTERN COMPANY OF NORTH AMERICA [REFERRED TO]
MURY EXPORTATION VS. D KHAITAN AND SONS LTD [REFERRED TO]
SERAJUDDIN AND CO VS. MICHAEL GOLODETZ [REFERRED TO]
S MOHD NAIM MOHD ALAM VS. ROURAFFIC AND FAR EASTERN LTD [REFERRED TO]
LOCHMAN DAS SAT LAL VS. PARMESHRI DASS [REFERRED TO]
B UPENDRA NATH BASU VS. BHET LAL [REFERRED TO]
APPAVU ROWTHER ALIAS KADIRSA ROWTHER VS. SEENI ROWTHER ALIAS MUHAMMAD ABDUL KADIR ROWTHER [REFERRED TO]
SRI RAJAH SATRUCHERLA VS. MAHARAJA OF JEYPORE [REFERRED TO]
MURLI MAL VS. SANT RAM AND ANR [REFERRED TO]
FIRM GHANSHAM DASS VS. TEK CHAND [REFERRED TO]
FIRM JOWAHIR SINGH-SUNDAR SINGH VS. FLEMING SHAW AND CO LTD [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal from a judgment and order of a learned Single Judge of this Court under which he has held a foreign award dated 16th September, 1986 made in Paris under the arbitration rules of the International Chamber of Commerce as enforceable under the Foreign Awards (Recognition and Enforcement) Act, 1961. He has accordingly passed a decree under section 6 of the Act. The appellants have challenged his findings and decree. Relevant Facts.

(2.) THE appellant---Renusagar Power Company Ltd. is a Company registered under the Indian Companies Act, 1956. Its registered office is at Renukoot, District Mirzapur in Uttar Pradesh. It is a wholly owned subsidiary of Hindustan Aluminium Corporation Limited (HINDALCO ). The respondent/general Electric Company is a company constituted under the laws of the State of New York. United States of America and carries on its business, inter alia, at 570. Lexington Avenue, New York, U. S. A.

(3.) ARTICLE XVII of the contract contained an arbitration clause under which any disagreement arising out of or related to the contract was to be referred to arbitration in accordance with the Arbitration Rules of the International Chamber of Commerce.

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RENUSAGAR POWER COMPANY Vs. GENERAL ELECTRIC COMPANY

Referred Judgements :-

JUDGEMENT

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