REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR MAHAJAN Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. JANKI SARAN KAILASH CHANDRA [REFERRED TO]
P ANAND GAJAPATHI RAJU VS. P V G RAJU DEAD [REFERRED TO]
KALPANA KOTHARI VS. SUDHA YADAV [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LIMITED VS. PINKCITY MIDWAY PETROLEUMS [REFERRED TO]
BHAILAL MANILAL VS. AMRITLAL LALLUBHAI SHAH [REFERRED TO]
R KAMALAM VS. STATE OF TAMIL NADU [REFERRED TO]
BELSAND SUGAR CO LTD VS. THAKUR GIRJA NANDAN SINGH [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of the following preliminary issue :

(2.) The plaintiff who is Class-A Contractor, was awarded vide four separate agreements No. 60 of 1998-99, 34 of 1999-2000, 1 of 2002-2003 and 3 of 2002-2003, the execution of the following works :

(3.) All the four agreements contained an arbitration clause in the following terms :

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ANIL KUMAR MAHAJAN Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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