REGENT COMPUTRONICS PVT. LTD.

MANOJ KUMAR AGRAWAL Appellant

V/S

Nepa Limited Respondents

Referred Judgements :-

PUNJ LIOYED LTD VS. PETRONET MHB LTD [REFERRED TO]
YASHWITH CONSTRUCTION P LTD VS. SIMPLEX CONCRETE PILES INDIA LTD [REFERRED TO]
NORTHERN RAILWAY ADMINISTRATION MINISTRY OF RAILWAY VS. PATEL ENGINEERING COMPANY LTD [REFERRED TO]
SARDAR ESTATES VS. ATMA RAM PROPERTIES PVT LTD [REFERRED TO]
S B P AND COMPANY VS. PATEL ENGINEERING LTD [REFERRED TO]
N B C C LTD VS. J G ENGINEERING PVT LTD [REFERRED TO]
UNION OF INDIA (UOI) VS. U.P. STATE BRIDGE CORPORATION LTD. [REFERRED TO]
RAJASTHAN SMALL INDUSTRIES CORPORATION LIMITED VS. GANESH CONTAINERS MOVERS SYNDICATE [REFERRED TO]

JUDGEMENT

(1.) These matters are inter-connected and are arising out of same grievance of the petitioner and, therefore, on the joint request of the parties, matters were analogously heard and decided by this common order.

(2.) These matters have a chequered history. The parties have fought a long drawn battle in the corridors of the Courts.

(3.) Draped in brevity, the relevant factual backdrop is that in pursuance to a contract dated 29.10.2002 for sale of "coal ash", between the parties it is third round of litigation for appointment of Arbitrator.

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MANOJ KUMAR AGRAWAL Vs. NEPA LIMITED

Referred Judgements :-

JUDGEMENT

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