REGENT COMPUTRONICS PVT. LTD.

RAJINDRA ELECTRIC WORKS,NEW DELHI Appellant

V/S

DELHI STATE INDUSTRIAL DEVELOPMENT CORPORATION Respondents

Referred Judgements :-

DHANRAJAMAL GOBINDRAM VS. SHAMJI KALIDAS AND CO [REFERRED]
KISHAN CHAND VS. UNION OF INDIA [REFERRED]
R B BASAKHA SINGH AND SONS VS. INDIAN DRUGS AND PHARMACEUTICAL LIMITED [REFERRED]
UNION OF INDIA VS. S V KRISHNA RAO [REFERRED]

JUDGEMENT

(1.) ORDER:

(2.) THIS is an application under Section 20 Arbitration Act (hereinafter referred to as the Act) for filing of agreement of arbitration and appointment of arbitrator,

(3.) IT is, of course, to be hoped that the persona designata will act fairly, impartially and reasonably. Issue No. 2

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RAJINDRA ELECTRIC WORKS NEW DELHI Vs. DELHI STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED

Referred Judgements :-

JUDGEMENT

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