REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIAN Appellant

V/S

M. Venkata Rao Respondents

Referred Judgements :-

MILKFOOD LTD.,V. GMC ICE CREAM (P) LTD. [REFERRED TO]
SHETTYS CONSTRUCTIONS CO PVT LIMITED VS. KONKAN RAILWAY CONSTRUCTION [REFERRED TO]
THYSSEN STAHLUNION GMBH VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
FUERST DAY LAWSON LIMITED VS. JINDAL EXPORT LIMITED [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. RANI CONSTRUCTION PRIVATE LIMITED [REFERRED TO]
STATE OF WEST BENGAL VS. AMRITLAL CHATTERJEE [REFERRED TO]
U P STATE SUGAR CORPORATION LIMITED VS. JAIN CONSTRUCTION COMPANY [REFERRED TO]
SUDHIR G ANGUR VS. M SANJEEV [REFERRED TO]
UNION OF INDIA VS. G G SATYANARAYANA [REFERRED TO]
DHIRUBAI D AND COMPANY ENGINEERS AND CONTRACTORS VS. NIZAM SUGAR FACTORY LIMITED [REFERRED TO]
SHIV BHAGWAN MOTI RAM SARAOJI VS. ONKARMAL ISHAR DASS [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LTD VS. WESTERN GECO INTERNATIONAL LTD [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful petitioners had preferred this appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 assailing the order dated 30.10.2006 in O.P. No.872 of 2005 of the learned Chief Judge, City Civil Court, Hyderabad.

(2.) We have heard the submissions of the learned counsel for the appellants/Railways and the learned counsel for the 1st respondent-claimant. The 2nd respondent is the sole Arbitrator.

(3.) In this appeal, the parties shall hereinafter be referred to as the petitioners and the 1st respondent for convenience and clarity.

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UNION OF INDIAN Vs. M. VENKATA RAO

Referred Judgements :-

JUDGEMENT

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