Office For Alternative Architecture Vs Ircon Infrastructure And Services Ltd
.... within a period of thirty days from the date of service of notice on the opposite party. (14) The arbitral institution shall determine the fees of the arbitral tribunal and the manner of its payment to the arbitral tribunal subject to the rates specified in the Fourth Schedule. Explanation. - Fo ...
Supreme Court Of India
Union Of India Vs M/s M.K. Infrastructure (P) Ltd.
.... the Arbitrator under sub-section (1) was not sacrosanct as the said provision provides that the timeline could be extended for a further period of six months by consent of the parties. Even thereafter, by virtue of the provision of sub-section (4) thereof, the Court could further extend the peri ...
Sikkim High Court
Union Of India, Represented By Chief Engineer Vs M/s Valecha Shivalaya � Interdril (JV), Through The General Manager
.... against the over ruling of the objection raised by the petitioners therein and declaring the decree holder entitled to recovery of the amount allowing the execution petition, examined section 29-A as amended by the 2015 Amendment . It noted that section 29-A was thereafter substituted by way of ...
Sikkim High Court
M/s Jindal Steel And Power Ltd. & Anr Vs M/s Bansal Infra Projects Pvt. Ltd. & Others
.... ce to Respondent No. 1. Hence, the order of the High Court does not warrant any interference by this Court. 5.3. It is further submitted that an appeal under Section 37(1)(b) of the Arbitration and Conciliation Act, 1996, is maintainable only against an order granting or refusing to grant a ...
Supreme Court Of India
Ms Inox World Industries Pvt Ltd Vs IFFCO Tokio General Insurane Company Limited
.... respondent, it would amount to a finding that the petitioner’s claims have, by reasons of their repudiation by the respondent, been rendered non-arbitrable. Such a finding would amount to this Court pronouncing on the arbitrability of the dispute while acting as a referral court. That this Court ...
Delhi High Court
ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited
.... nd extent of judicial scrutiny of the courts which was required at the referral stage under Section 11 of the Act, 1996, before the subject matter could be referred to arbitration and an arbitral tribunal be constituted. 48. In Konkan Railway Corpn. Ltd. v. Rani Construction (P) Ltd ., (20 ...
Supreme Court Of India
Consolidated Construction Consortium Limited Vs Software Technology Parks Of India
.... (b) that the contractor shall suspend the works whenever called upon to do so in writing by the architect/employer and shall be allowed reasonable extension of time for completion of work due to such suspension of work and nothing else. 13.1. What clause 27 provides for is that ...
Supreme Court Of India
M/s Chithra Woods Manors Welfare Association Vs Shaji Augustine
.... with the subsequent Order dated 07.11.2022 mandating payment of INR 12 lakhs per month from 20.09.2021 and arrears in instalments. 23. The e-mail dated 17.11.2022, which was addressed to the Petitioner Association by the Respondent-Contemnor, seeking account details for the concerned amount ...
Supreme Court Of India
Rajan Chadha & Anr Vs Sanjay Arora
.... trator. The show cause notice issued to the Respondent was discharged. 3.16 Aggrieved thereby, the Appellants filed the present appeal by way of special leave. 3.17 On 9th August 2024, this Court while issuing notice – dispensed with the personal presence of the Respondent until ...
Supreme Court Of India
Railtel Corporation Of India Limited Vs Primatel Fibcom Limited
.... rred in this case. In view of the Respondent's recorded concession and the liberty granted by this Court, the Petitioner argues that no further notice is required. 8. It is the Petitioner's case that it is left with no other remedy and that denial of relief at this stage would effectively b ...
Delhi High Court
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