REGENT COMPUTRONICS PVT. LTD.

Jiauddin Ansari Appellant

V/S

Matsya Fincap Pvt. Ltd. Respondents

Referred Judgements :-

UNION OF INDIA VS. POPULAR CONTRUCTION CO [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. HIMACHAL TECHNO ENGINEERS [REFERRED TO]
ASSAM URBAN WATER SUPPLY AND SEW BOARD VS. SUBASH PROJECTS MARKETING LTD [REFERRED TO]
ANILKUMAR JINABHAI PATEL VS. PRAVINCHANDRA JINABHAI PATEL [REFERRED TO]
P RADHA BAI AND ORS VS. P ASHOK KUMAR AND ANR [REFERRED TO]
CHINTELS INDIA LTD VS. BHAYANA BUILDERS PVT. LTD. [REFERRED TO]
MAHINDRA AND MAHINDRA FINANCIAL SERVICES LTD VS. MAHESHBHAI TINABHAI RATHOD [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dtd. 8/7/2022 passed by the Court of Commercial Judge, Alwar whereby, the application under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act of 1996') has been dismissed as barred by limitation.

(3.) Learned counsel for the appellant would argue that even though sufficient cause was shown, the learned Commercial Court has dismissed the application as barred by limitation ignoring the cause shown by the appellant.

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JIAUDDIN ANSARI Vs. MATSYA FINCAP PVT. LTD.

Referred Judgements :-

JUDGEMENT

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