Tata Projects Ltd. Vs Central Organization for Railway Electrification

Allahabad High Court 2 Feb 2021 Arbitration And Concili. Application U/S11(4) No. - 68 Of 2019 (2021) 02 AHC CK 0023
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Arbitration And Concili. Application U/S11(4) No. - 68 Of 2019

Hon'ble Bench

Saumitra Dayal Singh, J

Advocates

Rahul Agarwal, Navneet Chandra Tripathi

Final Decision

Allowed

Acts Referred
  • Arbitration and Conciliation Act, 1996 - Section 8, 11, 11(4)(a), 11(6), 11(6A), 11(8), 12(5)
  • ppellate Tribunal and Other Authorities (Qualifications, Experience and other Conditions Of Service Of Member) Rules, 2020 - Rule 2(f), 18(3)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2021) 02 AHC CK 0023
  • Coram: Saumitra Dayal Singh, J
  • Bench: Single Bench
  • Advocates: Rahul Agarwal, Navneet Chandra Tripathi
  • Result: Allowed
Referenced Acts & Sections
  • Arbitration and Conciliation Act, 1996 - Section 8, 11, 11(4)(a), 11(6), 11(6A), 11(8), 12(5)
  • ppellate Tribunal and Other Authorities (Qualifications, Experience and other Conditions Of Service Of Member) Rules, 2020 - Rule 2(f), 18(3)
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