REGENT COMPUTRONICS PVT. LTD.

Uttarakhand Purv Sainik Kalyan Nigam Limited Appellant

V/S

Northern Coal Field Limited Respondents

Referred Judgements :-

ITW SIGNODE INDIA LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
DRESSER RAND S A VS. BINDAL AGRO CHEM LTD [REFERRED TO]
NATIONAL THERMAL POWER CORPORATION LIMITED VS. SIEMENS ATKEINGESELLSCHAFT [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOGHARA POLYFAB PVT LTD [REFERRED TO]
UNION OF INDIA VS. MASTER CONSTRUCTION CO [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]
M/S INDIAN FARMERS FERTILIZER CO-OPERATIVE LIMITED VS. M/S BHADRA PRODUCTS [REFERRED TO]

JUDGEMENT

(1.) The issue which has arisen for consideration is whether the High Court was justified in rejecting the application filed under Section 11 for reference to arbitration, on the ground that it was barred by limitation.

(2.) The factual background of the case arises from an agreement dated 21.12.2010 entered into between the parties, under which the Petitioner Contractor was to provide security to the Respondent Company around the clock on need basis, as per the agreed contractual rates.

(3.) Disputes arose between the parties with respect to payment of amounts under the contract by the Respondent Company, and the deduction of the security amount from the running bills.

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UTTARAKHAND PURV SAINIK KALYAN NIGAM LIMITED Vs. NORTHERN COAL FIELD LIMITED

Referred Judgements :-

JUDGEMENT

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