HARIRAM NARSINGDAS Vs. SHYAMLAL SRIPROKASH
LAWS(CAL)-1955-5-39
HIGH COURT OF CALCUTTA
Decided on May 23,1955

Hariram Narsingdas Appellant
VERSUS
Shyamlal Sriprokash Respondents

JUDGEMENT

- (1.) This is an application for declaring null and void and for setting aside an award of the Bengal Chamber of Commerce and Industry.
(2.) The charges set out in paras. 29, 30, 31, 32, 33 and 34 of the petition have been pressed.
(3.) Charges under paras. 29, 30, 31, 32 and 33 of the petition: Both parties filed their respective statements before the arbitrators.;


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