REGENT COMPUTRONICS PVT. LTD.

NATIONAL HIGHWAYS AUTHORITY OF INDIA Appellant

V/S

MODAN SINGH Respondents

Referred Judgements :-

T N ELECTRICITY BOARD VS. BRIDGE TUNNEL CONSTRUCTIONS [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. SAW PIPES LIMITED [REFERRED TO]
SOM DATT BUILDERS LTD VS. STATE OF KERALA [REFERRED TO]
KINNARI MULLICK AND ANOTHER VS. GHANSHYAM DAS DAMANI [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
STATE OF CHHATTISGARH VS. M/S. SAL UDYOG PRIVATE LIMITED [REFERRED TO]
NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. SRI P. NAGARAJU @ CHELUVAIAH [REFERRED TO]

JUDGEMENT

(1.) The Union of India/National Highways Authority of India(NHAI) and the land owners are before this Court in appeals under Sec. 37 of Arbitration and Conciliation Act, 1996 (for short 'the 1996 Act').

(2.) The aforementioned appeals are being disposed of by a common order as these arise from one acquisition, involving similar facts and issues.

(3.) For convenience the facts are being considered from FAO- 756-2022 and cross appeal FAO-2065-2022.

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NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. MODAN SINGH

Referred Judgements :-

JUDGEMENT

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