LexPATEL ENGINEERING LTD. versus NORTH EASTERN ELECTRIC POWER CORPORATION LTD. (NEEPCO)
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Page 1 of 16 [2020] 4 S.C.R. 156 PATEL ENGINEERING LTD. pyrshah NORTH EASTERN ELECTRIC POWER CORPORATION LTD. (NEEPCO) (Special leave Petition (C) Nos. 3584-3585 of 2020) JYMMANG 22, 2020 [R. BANUMATHI, INDU MALHOTRA AND ANIRUDDHA BOSE, JJ.] Ka aiñ Arbitration bad Conciliation Act, 1996 – Kyndon ain ba 34 bad 37 – Ka nongshahmudui ka North Eastern Electric Power Corporation Ltd. (NEEPCO) ka la pynrung lai tylli ki application hapoh ka Kyndon ain ba 34 jong ka Act, 1996 da kaba pyrshah ïa ki lai tylli ki rai ne ki arbitral awards tarik 29.03.2016 – U Additional Deputy Commissioner (Judicial)) lyngba ka rai kyllum ne common judgement tarik 27.04.2018 u la kyntait ïa kitei ki application bad la pynneh ïa ki lai tylli ki rai (arbitral awards) – Ka nongshahmudui NEEPCO ka la mudui da ki mukotduma ban kyrpad (appeals) pyrshah ia ki rai (arbitral awards) hapoh ka Kyndon ain ba 37 jong ka Act, 1996 ha khmat jong ka ïingkashari High Court bad kita kijuh ki rai ki la shah pynneh biang sa shisien lyngba ka rai jong ka ïingkashari High Court tarik 26.02.2019, bad ïa ka rai jong u Additional Deputy Commissioner kaba 27.04.208 la pynduh noh – Da ka jingsngewsih, ki nongshahmudui ki la mudui da ki mukotduma Special Leave Petition ïa kiba la shah kyntait – Hadien ka jingshah kyntait katei ka mukotduma SLP, ki nongshahmudui ki la mudui biang ïa ki dorkhas ban khmih biang (review petition) ha khmat ka ïingkashari High Court halor ka nongrim ba ka rai jong ka ïingkashari High Court tarik 26.02.2019 ka don ki jingbakla kumba ka paw ha ka jingbuhjingthoh jong ka mukotduma – Ia kita ki dorkhas ban khmih bniah (review petition) la kyntait da ka ïingkashari High Court da ka hukum kaba 10.10.2019 – Ha ka mukotduma ba kyrpad pyrshah (appeal) la rai ba: Ha kane ka mukotduma ba mynta , ka ïingkashari High Court ha ka rai ba 26.02.2019 ka la kdew sha ka rai jong ka Iingkhashari Bahakhliehduh Supreme Court ha kaba iadei bad ki Associated Builders hadien ka jingsngap kaba jlan, bad ka la poi sha ka jingpynkut ka badei, ba lah ban weng noh ia ka rai arbitral award hapoh ka kyndon ain ba 34, lada ka long beaiñ bad kynriang –Kane ka jingshem jong ka ïingkashari High Court ka long kaba iahap bad ka rai jong ka Iingkhashari Supreme Court ha kaba iadei bad ka Ssangyong Engineering – Ka ïingkashari High Court ka ïeng nongrim ba uno uno ruh u briew uba biang jingpyrkhat un ym lah ban pynkut da kumwei pat haba batai shaphang ki clause 2.7 bad 3.4 jong ka BoQ bad ki clause 32(ii) (a) 33(iii) jong ki kyndon jong ka dostabit lane contract – Ia ka mukotduma la rai halor ka nongrim ba ka rai (arbitral award) ka long ka rai kaba bakla bad haba pule kyllum lang ïa baroh ki kyndon ba la iateh jong ka dostabit, ia ka jingpyrkhat jong u Arbitrator kam long ka jingpyrkhat kaba lah ban long– Ka jingpynkut jong ka ïingkashari High Court ka long kaba dei Page 2 of 16 – Kumta, ka ïingkashari High Court ka leh ïa kaba dei da kaba kyntait noh ïa ki mukotduma review petition kiba la mih na ka hukum ujor pyrshah ne ka impugned order tarik 10.10.2019 – Ha kaba kut ka long ba ia baroh ki mukotduma Special Leave Petitions la kyntait noh. Ssangyong Engineering and Construction Company Limited pyrshah National Highsways Authority of India (NHAI)(2019) 15 SCC 131 : [2019] 7 SCR 522;Associate Builders pyrshah Delhi Development Authority (2015) 3 SCC 49; [2014] 13 SCR 895 – la shaniah. Bussa Overseas and Properties Private Limited and Another pyrshah Union of India and Another (2016) 4 SCC 696 : [2016] 1 SCR 266; Durga Shankar Mehta pyrshah Thakur Raghuraj Singh bad kiwei [1955] 1 SCR 267; Shanker Motiram Nale pyrshah Shiolalsing Gannusing Rajput (1994) 2 SCC 753; Thungabhadra Industries Ltd. pyrshah Government of Andhra Pradesh la mihkhmat da u Deputy Commissioner of Commerical Taxes, Anantapur [1964] 5 SCR 174; Oil & Natural Gas Corporatoin Ltd. pyrshah Saw Pipes Ltd. (2003) 5 SCC 705 : [2003] 3 SCR 691; Oil & Natural Gas Corporation Ltd. pyrshah Western Geco International Limited (2014) 9 SCC 263 : [2014] 12 SCR 1;HRD Corporation (Marcus Oil and Chemical Division) pyrshah GAIL (India) Limited (2018) 12 SCC 471: [2017] 11 SCR 857; Board of Control for Cricket in India pyrshah Kochi Cricket Private Limited and Others (2018) 6 SCC 287 : [2018] 2 SCR 829 – La khmih. Jingkdew Mokotduma lane Case Law Reference [2016] 1 SCR 266 khmih sha lyngkhot Paragraph 8 [1955] 1 SCR 267 khmih sha lyng
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