REGENT COMPUTRONICS PVT. LTD.

OIL AND NATURAL GAS CORPORATION LTD. Appellant

V/S

SWAPAN KUMAR PAUL Respondents

Referred Judgements :-

YASHWANT SINHA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]
BATUK K VYAS VS. SURAT BOROUGH MUNICIPALITY [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]

JUDGEMENT

(1.) The Oil and Natural Gas Corporation Ltd. (ONGC for short) appellant in Arbitration Appeal No.3 of 2019 has filed this petition in terms of Order 47, Rule 1, CPC seeking review of the judgment and order dtd. 22/6/2022 passed by this Court in Arbitration Appeal No.3 of 2019.

(2.) Heard Mr. D.K. Biswas, learned senior advocate appearing along with Mr. G.K. Nama, learned advocate for the petitioner(s). Also heard Mr. Raju Datta learned advocate appearing along with Mr. Kundan Pandey, advocate for the respondent(s).

(3.) The perspective facts which are relevant for appreciation of the challenge, briefly stated, are as under:

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OIL AND NATURAL GAS CORPORATION LTD. Vs. SWAPAN KUMAR PAUL

Referred Judgements :-

JUDGEMENT

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