REGENT COMPUTRONICS PVT. LTD.

STATE OF H.P. Appellant

V/S

Gurcharan Industries Respondents

Referred Judgements :-

M.P QUIPPO CONSTRUCTION EQUIPMENT LIMITED VS. JANARDAN NIRMAN PRIVATE LIMITED [REFERRED TO]
MSP INFRASTRUCTURE LTD. VS. M.P. ROAD DEVL. CORP. LTD. [REFERRED TO]
MADHYA PRADESH RURAL ROAD DEVELOPMENT AUTHORITY & ANR VS. L G CHAUDHARY ENGINEERS AND CONTRACTORS [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. SHREE GANESH PETROLEUM RAJGURUNAGAR [REFERRED TO]
SWETA CONSTRUCTION VS. CHHATTISGARH STATE POWER GENERATION COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Objections preferred by the appellants under Sec. 34 of the Arbitration and Conciliation Act, 1996 (in short 'the Act') against the award passed by the learned Arbitrator on 15/9/2017 were dismissed by the learned District Judge on 15/6/2022. Feeling aggrieved, recourse has been taken by the appellants to Sec. 37 of the Act.

(2.) Relevant factual matrix of the case is that:-

(3.) Submissions:-

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STATE OF H.P. Vs. GURCHARAN INDUSTRIES

Referred Judgements :-

JUDGEMENT

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