REGENT COMPUTRONICS PVT. LTD.

VIVEK ARYA Appellant

V/S

ECONOMIC TRANSPORT ORGANISATION Respondents

Referred Judgements :-

PANNALAL SAGOREMULL V. FATEH CHAND MURALIDHAR [REFERRED TO]
GAYA ELECTRIC SUPPLY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
P ANAND GAJAPATHI RAJU VS. P V G RAJU DEAD [REFERRED TO]
STATE CONSTRUCTION AND TRANSPORT CO VS. INDIAN CEMENT LIMITED [REFERRED TO]
UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
CHARTERED BANK VS. COMMISSIONER FOR THE PORT OF CALCUTTA [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE CO LTD VS. USHARANI KAR [REFERRED TO]
ITC CLASSIC FINANCE LIMITED VS. GRAPCO MINING AND COMPANY LIMITED [REFERRED TO]
INDIA LEASE DEVELOPMENT LIMITED VS. THIMMAKKA [REFERRED TO]

JUDGEMENT

(1.) This application has been filed by the defendant Nos. 18 and 19 in the suit under section 8 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as the said Act). The petitioners in this application have prayed before this Court to refer the disputes and differences between the parties to the arbitration in terms of the arbitration agreement dated 30th November, 1992 and the suit should be stayed.

(2.) Facts of case pleaded in the petition briefly are as follows:

(3.) From time to time the said Deed of Partnership was reconstituted, last of such reconstitution was made on 30th November, 1992 between the parties.

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VIVEK ARYA Vs. ECONOMIC TRANSPORT ORGANISATION

Referred Judgements :-

JUDGEMENT

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