REGENT COMPUTRONICS PVT. LTD.

Fr.Thomas Ekka Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

VIDYA DROLIA VS. DURGA TRADING CORPORATION [REFERRED TO]
ABDUL KADIR SHAMSUDDIN BUBERE VS. MADHAV PRABHAKAR OAK [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. MEHUL CONSTRUCTION CO [REFERRED TO]
KONKAN RAILWAY CORPORATION LIMITED VS. RANI CONSTRUCTION PRIVATE LIMITED [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
N RADHAKRISHNAN VS. MAESTRO ENGINEERS [REFERRED TO]
A. AYYASAMY VS. A. PARAMASIVAM & ORS. [REFERRED TO]
HIMANGNI ENTERPRISES VS. KAMALJEET SINGH AHLUWALIA [REFERRED TO]
RASHID RAZA VS. SADAF AKHTAR [REFERRED TO]
AVITEL POST STUDIOZ LIMITED VS. HSBC PI HOLDINGS (MAURITIUS) LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. Baruah, learned counsel assisted by Ms. N. Upadhyay and Mr. S. Khound, learned counsel for the petitioner. Also heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. A.K. Rai and Mr. N. Alam, learned counsel for the respondents.

(2.) The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator for resolution of the disputes which according to the petitioner had arisen with the respondents, which however, has been contested by the respondents on the ground that the disputes are not arbitrable.

(3.) As per the law as it stands today, reference to arbitration is the norm and adjudication by the court/tribunal, the exception.

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FR.THOMAS EKKA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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