BHANDARI UDYOG LIMITED Vs. INDUSTRIAL FACILITATION COUNCIL
LAWS(SC)-2015-2-66
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on February 20,2015

Bhandari Udyog Limited Appellant
VERSUS
Industrial Facilitation Council Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The short question that falls for consideration in this appeal is as to whether the Bombay High Court has correctly decided the jurisdiction of a Court to entertain application under Section 34 of the Arbitration and Conciliation Act, 1996
(3.) The facts of the case lie in a narrow compass.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.