Bidyut Deb Chowdhury Vs State Of Tripura And Ors

Tripura High Court 27 Jan 2020 Arbitration Appeal No. 1 Of 2019 (2020) 01 TP CK 0113
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Arbitration Appeal No. 1 Of 2019

Hon'ble Bench

Akil Kureshi, CJ; Arindam Lodh, J

Advocates

S.M. Chakraborty, B. Chakraborty, H. Sarkar

Final Decision

Dismissed

Acts Referred
  • Arbitration And Conciliation Act, 1996 - Section 28(1)(a), 28(3), 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(a)(v), 34(2)(b), 37, 37(1)(b)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 TP CK 0113
  • Coram: Akil Kureshi, CJ; Arindam Lodh, J
  • Bench: Division Bench
  • Advocates: S.M. Chakraborty, B. Chakraborty, H. Sarkar
  • Result: Dismissed
Referenced Acts & Sections
  • Arbitration And Conciliation Act, 1996 - Section 28(1)(a), 28(3), 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(a)(v), 34(2)(b), 37, 37(1)(b)
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