REGENT COMPUTRONICS PVT. LTD.

Birendra Bhagat Appellant

V/S

Arch Infra Properties Private Limited Respondents

Referred Judgements :-

GOVIND RUBBER LTD. VS. LOUIS DREYFUS COMMODITIES ASIA PVT. LTD [REFERRED TO]
FOOD CORPORATION OF INDIA VS. NATIONAL COLLATERAL MANAGEMENT SERVICES LIMIITED (NCMSL) [REFERRED TO]
STATE OF ORISSA VS. DAMODAR DAS [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
BHARAT BHUSHAN BANSAL VS. U R SMALL INDUSTRIES CORPORATION LTD [REFERRED TO]
BIHAR STATE MINERAL DEVELOPMENT CORPORATION VS. ENCON BUILDERS INDIA PRIVATE LIMITED [REFERRED TO]
JAGDISH CHANDER VS. RAMESH CHANDER [REFERRED TO]
VISHNU VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAVIN ELECTRICALS PRIVATE LIMITED VS. GALAXY INFRA AND ENGINEERING PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) The revisional application arises out of an order dated October 18, 2023, passed by the learned Judge, Commercial Court at Rajarhat in Money Suit No.38 of 2022. The learned court allowed an application dated December 16, 2022, filed by the opposite party under Sec. 8 of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as said Act of 1996).

(2.) The learned court observed as follows:-

(3.) Mr. Aniruddha Chatterjee, learned Advocate for the plaintiff/petitioner/contractor, drew the attention of this Court to the plaint case. The case of the plaintiff is discussed hereunder.

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BIRENDRA BHAGAT Vs. ARCH INFRA PROPERTIES PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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