REGENT COMPUTRONICS PVT. LTD.

Manish Todi Appellant

V/S

Pawan Agarwal Respondents

Referred Judgements :-

PANCHU GOPAL BOSE VS. BOARD OF TRUSTEES FOR PORT OF CALCUTTA [REFERRED TO]
SAMPURAN SINGH VS. NIRANJAN KAUR [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
SHREE RAM MILLS LTD VS. UTILLITY PREMISES P LTD [REFERRED TO]
DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED VS. M/S. NAVIGANT TECHNOLOGIES PRIVATE LIMITED [REFERRED TO]
GEO MILLER & CO. PVT. LTD. VS. CHAIRMAN, RAJASTHAN VIDYUT UTPADAN NIGAM LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioner seeks appointment of an arbitrator. The application has been filed under Sec. 11(6) of The Arbitration and Conciliation Act, 1996.

(2.) The respondent has taken a point of maintainability of the application on the ground that the application is barred under the laws of limitation.

(3.) The decision which follows is on the question of maintainability, that is, whether the present application can survive the objection on limitation.

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MANISH TODI Vs. PAWAN AGARWAL

Referred Judgements :-

JUDGEMENT

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