M/S Kamal Kant Automobiles And Another Vs Hindustan Petroleum Corporation Ltd. And Others

Allahabad High Court 18 Feb 2019 Writ C No. 25127 Of 2018 (2019) 02 AHC CK 0046
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

Translate:
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Case Metadata
  • Ck Citation: (2019) 02 AHC CK 0046
  • Coram: Pradeep Kumar Singh Baghel, J; Pankaj Bhatia, J
  • Bench: Division Bench
  • Advocates: Tarun Agrawal, Imran Syed, Ravi Kant, C.S.C., Vikas Budhwar
  • Result: Allowed
Referenced Acts & Sections
  • 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
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