REGENT COMPUTRONICS PVT. LTD.

Kamal Kishore Mimani Appellant

V/S

Ajay Mimani Respondents

Referred Judgements :-

KRISHNA KUMAR MUNDHRA V. NARENDRA KUMAR ANCHALIA [REFERRED TO]
TOPANMAL CHHOTAMAL VS. KUNDOMAL GANGARAM [REFERRED TO]
BHAVAN VAJA VS. SOLANKI HANUJI KHODAJI MANSANG [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
PRATIBHA SINGH VS. SHANTI DEVI PRASAD [REFERRED TO]
T VIJENDRADAS VS. M SUBRAMANIAN [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
BISHNU CHARAN MOHANTY VS. STATE OF ORISSA [REFERRED TO]
RAHUL S. SHAH VS. JINENDRA KUMAR GANDHI [REFERRED TO]

JUDGEMENT

(1.) This revisional application is at the instance of the award holder.

(2.) The award holder has challenged the order passed by the leaned Chief Judge, City Civil Court, Calcutta on 30/4/2019 in an application filed by the award debtors/judgment debtors under Sec. 47 read with Sec. 151 of the Code of Civil Procedure being Misc. Case no. 137 of 2018. The learned Judge allowed the Misc Case and the decree holder was directed to remove the defects in the award passed on 24/10/2000 by the arbitrator in accordance with the Sec. 33 of the Arbitration and Conciliation Act, 1996 and submit a report within two months from the date of the order.

(3.) The title execution case was kept pending.

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KAMAL KISHORE MIMANI Vs. AJAY MIMANI

Referred Judgements :-

JUDGEMENT

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