(1.) Heard. Leave Granted.
(2.) We have been called upon to examine the correctness of the Judgement and order dtd. 3/5/2023 passed by the High Court of Chhattisgarh at Bilaspur in ARBA No. 05 of 2017 whereby the arbitral award dtd. 15/7/2012 passed by the sole Arbitrator awarding a sum of Rs.3,71,80,584.00 (Three crores seventyone lacs eighty thousand five hundred eighty-four only) along with the statutory interest to the appellant, affirmed by the Commercial Court by judgement and order dtd. 2/1/2017 in MJC No. 33/16 while exercising jurisdiction under sec. 34 Arbitration and Conciliation Act, 1996 (hereinafter "A&C Act") has been set aside by the High Court in exercise of its limited appellate jurisdiction under sec. 37 of the A&C Act.
(3.) The facts shorn of unnecessary details are set forth herein under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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