THE NAVNIRMAN DEVELOPMENT CONSULTANTS (I) PVT. LTD. Vs. THE DIVISIONAL COMMISSIONER & PRESIDENT DISTRICT SPORTS COMPLEX EXECUTIVE
LAWS(SC)-2017-7-50
SUPREME COURT OF INDIA
Decided on
July 05,2017
The Navnirman Development Consultants (I) Pvt. Ltd.
Appellant
VERSUS
The Divisional Commissioner And President District Sports Complex Executive
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE, J. -
(1.) Leave granted.
(2.) These appeals are filed against the final judgments and orders dated 13.09.2013 in Arbitration Appeal No.9 of 2008 and dated 04.09.2008 in Review Petition No.1 of 2014 passed by the High Court of Judicature at Bombay whereby the Arbitration Appeal and the Review Petition were respectively dismissed.
(3.) Brief facts need mention to appreciate the controversy involved in these appeals.;
(2.) These appeals are filed against the final judgments and orders dated 13.09.2013 in Arbitration Appeal No.9 of 2008 and dated 04.09.2008 in Review Petition No.1 of 2014 passed by the High Court of Judicature at Bombay whereby the Arbitration Appeal and the Review Petition were respectively dismissed.
(3.) Brief facts need mention to appreciate the controversy involved in these appeals.;
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