REGENT COMPUTRONICS PVT. LTD.

Surender Bahety and Ors. Appellant

V/S

Ratika Computronix P. Ltd. and Ors. Respondents

Referred Judgements :-

PINAKI DAS GUPTA V. MAADHYAM ADVERTISING P. LTD. [REFERRED TO]
E -LOGISTICS P. LTD. V. FINANCIAL TECHNOLOGIES (INDIA) LTD. [REFERRED TO]
SUKANYA HOLDING PRIVATE LIMITED VS. JAYESH H PANDYA [REFERRED TO]
O P GUPTA VS. SHIV GENERAL FINANCE PRIVATE LIMITED [REFERRED TO]
PRIME CENTURY CITY DEVELOPMENT PRIVATE LIMITED VS. ANSAL BUILDWALL LIMITED [REFERRED TO]
AJAY KIRTI KUMAR DALMIA VS. COMPANY LAW BOARD [REFERRED TO]
AIRTOUCH INTERNATIONAL MAURITIUS LIMITED VS. RPG CELLULAR INVESTMENTS AND HOLDINGS PRIVATE LIMITED [REFERRED TO]
NAVEEN KEDIA VS. CHENNAI POWER GENERATION LIMITED [REFERRED TO]

JUDGEMENT

(1.) THIS order shall govern C.A. No. 88 of 2010 under Section 8 of the Arbitration and Conciliation Act, 1996, praying for referral of the dispute arising between the parties to arbitration.

(2.) THE facts admitted are as under:

(3.) THE first party through RCPL will give on lease its property at 112, Meghoot, 94, Nehru Place, New Delhi -110 019 to Mrs. Renu Tantia, r/o 112, Meghoot, 94, Nehru Place, New Delhi -110 019 for a period of 30 months (thirty months) only starting from July 1, 2006, through separate lease deed at the following rate:

Click here to view full judgment.

SURENDER BAHETY Vs. RATIKA COMPUTRONIX P. LTD.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address