REGENT COMPUTRONICS PVT. LTD.

STATE OF WEST BENGAL Appellant

V/S

J AND S INDUSTRIES Respondents

Referred Judgements :-

ALOPI PARSHAD AND SONS,LTD.,VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. A L RALLIA RAM [REFERRED TO]
ALLEN BERRY AND CO PRIVATE LIMITED VS. UNION OF INDIA NEW DELHI [REFERRED TO]
COIMBATORE DISTRICT PODU THOZILLAR SAMGAM P F PRESENTED VS. BALASUBRAMANIA FOUNDRY:BALASUBRAMANTA FOUNDRY [REFERRED TO]
UNION OF INDIA VS. L K AHLUJA AND CO [REFERRED TO]
STATE OF ORISSA VS. DANDASI SAHU [REFERRED TO]
SUDARSAN TRADING CO VS. GOVERNMENT OF KERALA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. JOGINDERPAL MOHINDERPAL [REFERRED TO]
TRUSTEES OF THE PORT OF MADRAS VS. ENGINEERING CONSTRUCTIONS CORPORATION LIMITED [REFERRED TO]
NEW INDIA CIVIL ERECTORS PRIVATE LIMITED VS. OIL AND NATURAL GAS COMMISSION [REFERRED TO]
RAJASTHAN STATE MINES AND MINERALS LIMITED VS. EASTERN ENGINEERING ENTERPRISES [REFERRED TO]
T P GEORGE VS. STATEOF KERALA [REFERRED TO]
D D SHARMA VS. UNION OF INDIA [REFERRED TO]
RAVINDRA KUMAR GUPTA AND COMPANY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against judgment and/or order dated 30th August, 2005 passed by the learned 8th Court of City Civil Court at Kolkata in Misc. Case No 1338 of 2003 and Title Suit No 81 of 2003. The said learned Court dismissed an application instituted under sections 30 and 33 of the Arbitration Act, 1940 by the State of West Bengal challenging an Award published on 30th December, 2002 by the learned Arbitrator.

(2.) The facts of the case briefly are as follows:-

(3.) The respondent raised a dispute and requested the Chief Engineer to refer the matter for arbitration, since there was an arbitration clause contained in the said contract (in particular Clause 25) for settlement of the disputes between the parties.

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STATE OF WEST BENGAL Vs. J S INDUSTRIES

Referred Judgements :-

JUDGEMENT

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