Sudershan Kumar Bhayana (Deceased) Thr Lrs Vs Vinod Seth (Deceased) Thr Lrs

Case No: First Appeal From Order (OS) No. 132, 204 Of 2019, Civil Miscellaneous No. 32795 Of 2019

Date of Decision: Sept. 27, 2023

Acts Referred: Constitution of India, 1950 — Article 142#Arbitration And Conciliation Act, 1996 — Section 9, 34, 34(1), 34(2), 34(3), 37(1)(c)#Arbitration Act, 1940 — Section 15#Indian Contract Act, 1872 — Section 73, 74

Hon'ble Judges: Vibhu Bakhru, J; Amit Mahajan, J

Bench: Division Bench

Advocate: Gurmehar S. Sistani, Kunal Seth

Final Decision: Disposed Of