REGENT COMPUTRONICS PVT. LTD.

Superintendent Engineer, Irrigation Circle, Eluru Appellant

V/S

P. Ramaiah Respondents

Referred Judgements :-

STATE OF TAMIL NADU V. SAVARI CRUZ [REFERRED TO]
SWAN GOLD MINING LIMITED V. HINDUSTAN COPPER LIMITED [REFERRED TO]
G J FERNANDEZ VS. STATE OF MYSORE [REFERRED TO]
JIT RAM SHIV KUMAR VS. STATE OF HARYANA [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
RAMNATH INTERNATIONAL CONSTRUCTION PVT LTD VS. UNION OF INDIA [REFERRED TO]
VELUGUBANTI HARI BABU VS. PARVATHINI NARASIMHA RAO & ANR. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this CMA is the order dated 11.07.2006 in Arbitration O.P.No.885 of 2004 whereunder the learned Principal District Judge, West Godavari at Eluru dismissed the petition filed by the petitioner under Sections 34 and 2(a)(ii) and b(i) of the Arbitration and Conciliation Act, 1996 (for short "Arbitration Act").

(2.) The petitioner's case is thus:

(3.) Heard arguments of learned Assistant Government Pleader attached to the office of Advocate General (AP) and Sri V. Prasad Rao, learned counsel for 1st respondent.

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SUPERINTENDENT ENGINEER, IRRIGATION CIRCLE, ELURU Vs. P. RAMAIAH

Referred Judgements :-

JUDGEMENT

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