REGENT COMPUTRONICS PVT. LTD.

Mohammed Shah Hussain Siddiqui Appellant

V/S

Naco Builders Respondents

Referred Judgements :-

GOVIND RUBBER LTD. VS. LOUIDS DREYFUS COMMODITIES ASIA P. LTD. [REFERRED TO]
RAVI PRAKASH GOEL VS. CHANDRA PRAKASH GOEL [REFERRED TO]
MOHD LAIQUIDDIN VS. KAMALA DEV MISHRA [REFERRED TO]
VIDYA DROLIA AND OTHERS VS. DURGA TRADING CORPORATION [REFERRED TO]
SECUNDERABAD CANTONMENT BOARD VS. B.RAMACHANDRAIAH [REFERRED TO]

JUDGEMENT

(1.) This Arbitration Application is filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act, 1996') for appointment of an arbitrator to resolve the disputes between the parties.

(2.) Heard Mr. M.A. Basith, learned counsel for the Applicant and Mr. B.Anil, learned counsel for Respondent.

(3.) Case of the Applicants:

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MOHAMMED SHAH HUSSAIN SIDDIQUI Vs. NACO BUILDERS

Referred Judgements :-

JUDGEMENT

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