REGENT COMPUTRONICS PVT. LTD.

MEGHALAYA TOURISM DEVELOPMENT CORPORATION Appellant

V/S

S.A.BUILDERS LTD. Respondents

Referred Judgements :-

BRAHMAGIRI 'B' ESTATE V. THOMAN JOSEPH KALATHUR [REFERRED TO]
U P COOPERATIVE FEDERATION LIMITED VS. STNGH CONSULTANTS AND ENGINEERS PRIVATE LIMITED [REFERRED TO]
GENERAL ELECTRIC TECHNICAL SERVICES COMPANY INC VS. PUNJ SONS PRIVATE LIMITED [RELIED ON]
SYNTHETIC FOAMS LIMITED VS. SIMPLEX CONCRETE PIPES INDIA PRIVATE LIMITED [REFERRED TO]
MAHESWARI AND CO PVT LTD VS. CORPORATION OF CALCUTTA [REFERRED TO]
DAULAT RAM PHOOLCHAND VS. SHRIRAM [REFERRED TO]
SHA VAKTAVARMAL SESHMULL VS. SHAH NAINMULL UMAJI AND CO [REFERRED TO]
BANERJEE AND BANERJEE VS. HINDUSTHAN STEEL WORKS CONSTRUCTION LTD [REFERRED TO]
ARUL MURUGAN TRADERS VS. R C AND F LTD [REFERRED TO]
MAHAVIR SPINNING MILLS LTD VS. UTILITY ENGINEERS INDIA PVT LTD [REFERRED TO]
RAJ KEWAL VS. NORTH EASTERN HILL UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) THIS revision petition is directed against the ex parte order dated 24-1-92 passed by the learned Asstt. District Judge, Shillong in Misc. Arbitration Case No. 1(H)/92 in exercise of power under Section 41 of the Arbitration Act, restraining the petitioner and the State Bank of Patiala, the opposite party No. 2 from taking any step of any kind to encash the 11 (eleven) Bank Guarantees for a sum of Rs. 25,60,000.00 which was executed by the opposite party No. 2 in favour of the petitioner.

(2.) THE impugned order has been challenged in the following grounds :-

(3.) I have heard Mr. N. M. Lahiri, learned counsel for the petitioner and Mr. A. M. Mazumdar, learned counsel for the opposite party No. 1.

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MEGHALAYA TOURISM DEVELOPMENT CORPN Vs. S A BUILDERS LTD

Referred Judgements :-

JUDGEMENT

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