ENGINEER SYNDICATE Vs. STATE OF BIHAR
LAWS(SC)-2007-1-83
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
January 17,2007
ENGINEER SYNDICATE
Appellant
VERSUS
STATE OF BIHAR
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) The case on hand arise under the Arbitration Act, 1940.
(3.) This appeal is directed against the final judgment dt.30.09.2004 passed by the High Court of Judicature at Patna in C.R.No.2035 of 2001.;
(2.) The case on hand arise under the Arbitration Act, 1940.
(3.) This appeal is directed against the final judgment dt.30.09.2004 passed by the High Court of Judicature at Patna in C.R.No.2035 of 2001.;
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