REGENT COMPUTRONICS PVT. LTD.

Hughes Communications India Ltd And Ors Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M M T C LIMITED VS. STERLITE INDUSTRIES INDIA LIMITED [REFERRED TO]
CHLORO CONTROLS (I) P. LTD VS. SEVERN TRENT WATER PURIFICATION INC [REFERRED TO]
ALL INDIA RADIO AND DOORDARSHAN VS. UNION OF INDIA [REFERRED TO]
CHATTERJEE PETROCHEM CO VS. HALDIA PETROCHEMICALS LTD [REFERRED TO]
TRF LTD. VS. ENERGO ENGINEERING PROJECTS LTD. [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]

JUDGEMENT

(1.) IA No. 13734/2017 (of the defendant under Section 8 of the Arbitration & Conciliation Act, 1996)

(2.) The defendant, not later than submitting its first statement on the substance of the dispute has filed this application for reference of the parties to arbitration.

(3.) The counsel for the plaintiffs states that a reply to the application though has been filed, is not on record.

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HUGHES COMMUNICATIONS INDIA LTD & ORS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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