REGENT COMPUTRONICS PVT. LTD.

Punjab Health System Corporation Through Its M.D And Another Appellant

V/S

M/S Sharma And Associates And Another Respondents

Referred Judgements :-

STEEL AUTHORITY OF INDIA LTD. V. J.C BUDHARAJA,GOVERNMENT AND MINING CONTRACTOR [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY V. R. S. SHARMA & CO.NEW DELHI [REFERRED TO]
A T BRIJ PAUL SINGH VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL THERMAL POWER CORPORATION LIMITED VS. GAMMON INDIA LTD [REFERRED TO]
NAVODAYA MASS ENTERTAINMENT LTD VS. J.M. COMBINES [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) The appellant is aggrieved of impugned order passed by the Objecting court whereby the objections filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 for setting aside of the award dated 10.4.2013 has been dismissed.

(2.) Learned counsel for the appellants in support of her contentions has raised following points:-

(3.) I have heard learned counsel for the appellant and appraised the paper book.

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PUNJAB HEALTH SYSTEM CORPORATION THROUGH ITS M.D AND ANOTHER Vs. M/S SHARMA AND ASSOCIATES AND ANOTHER

Referred Judgements :-

JUDGEMENT

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