REGENT COMPUTRONICS PVT. LTD.

Executive Engineer, Bikaner Appellant

V/S

Yoginder Sarin Respondents

Referred Judgements :-

UNION OF INDIA V. HARBANS SINGH TULI AND SONS [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
HAR PRASAD VS. LALA SITA RAM [REFERRED TO]
UNION OF INDIA VS. AJIT MEHTA AND ASSOCIATES [REFERRED TO]
UNION OF INDIA VS. SHIBBOO MAL AND SONS [REFERRED TO]

JUDGEMENT

(1.) BY means of this order, I would dispose of Civil Revisions No. 1176, 1177 and 1178 of 2000 as the same question of law and fact is involved in these revisions.

(2.) FACTS are being taken out of Arbitration Case No. 33 of 6.8.1996, which gave rise to Civil Revision No. 1176 of 2000.

(3.) ON the pleadings of the parties, the following issues were framed :-

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EXECUTIVE ENGINEER, BIKANER Vs. YOGINDER SARIN

Referred Judgements :-

JUDGEMENT

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