REGENT COMPUTRONICS PVT. LTD.

STATE OF ORISSA Appellant

V/S

LAXMINARAYAN SAMANTARAY Respondents

Referred Judgements :-

QUINN V. LEATHEM [REFERRED TO]
LORD CHIEF JUSTICE GODDARD IN R. V. DISPUTES COMMR. OF DENTAL TECH. [REFERRED TO]
LORD CHANCELLOR IN BROOME V. CASTLE AND CO. [REFERRED TO]
MADHUSUDAN LIMITED V. RAM PRAKASH [REFERRED TO]
THAWARDAS FHERUMAL VS. UNION OF INDIA [REFERRED TO]
SOHAN LAL VS. UNION OF INDIA [REFERRED TO]
BHUSAWAL BOROUGH MUNICIPALITY VS. AMALGAMATED ELECTRICITY CO LTD [REFERRED TO]
P C AGGARWAL VS. BANWARI LAL KOTTYA [REFERRED TO]
BAL KISHAN VS. PANNA LAL SUD [REFERRED TO]
MADHUBALA PRIVATE LIMITED VS. NAAZ CINEMA [REFERRED TO]
P C AGGARWAL VS. K N KHOSLA [REFERRED TO]
RADHA KISHAN VS. SAPATTAR SINGH [REFERRED TO]
MANGAL PRASAD VS. LACHHMAN PRASAD [REFERRED TO]
DILIP CONSTRUCTION COMPANY VS. HINDUSTAN STEEL LTD [REFERRED TO]
UNION OF INDIA VS. D P SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS application under Art.226 of the Constitution by the State of Orissa through an Executive Engineer calls in question the order passed on 11th of February, 1981 (Annexure-5) by the Arbitrator (opposite party No.2) in a dispute referred to the said Arbitrator in terms of cl. 23 of an F-2 contract between the petitioner and opposite party No.1.

(2.) OPPOSITE party No.1, a contractor, undertook execution of the work entitled "Improvement to Sikhar-Karuo Road under M.N.P. from Kilometre 0/0 to 8/0." and F-2 contract No.10 of 1978-79 was executed between the parties. Incorporated in the contract was an arbitration clause to the following effect :-

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STATE OF ORISSA Vs. LAXMINARAYAN SAMANTARAY

Referred Judgements :-

JUDGEMENT

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