M/S Kamal Kant Automobiles And Another Vs Hindustan Petroleum Corporation Ltd. And Others
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ C No. 25127 Of 2018
Hon'ble Bench
Pradeep Kumar Singh Baghel, J; Pankaj Bhatia, J
Advocates
Tarun Agrawal, Imran Syed, Ravi Kant, C.S.C., Vikas Budhwar
Final Decision
Allowed
Acts Referred
- Constitution Of India, 1950 - Article 14, 226
- Civil Procedure Code, 1908 - Section 9, Order 7 Rule 11
- Essential Commodities Act, 1955 - Section 3, 7
- Indian Penal Code, 1860 - Section 420
- Arbitration And Conciliation Act, 1996 - Section 8, 30
Judgement Text
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