(1.) PRESENT suit has been filed under Section 49 of Arbitration and Conciliation Act, 1996 (hereinafter referred to "Act, 1996") for enforcement of a foreign arbitral Award dated 24th March, 2000 passed by Ms. Jenny W.T. Power, sole Arbitrator appointed by the International Court of Arbitration.
(2.) BRIEFLY stated the relevant facts of this case are that on 20th May, 1994 a Licence Agreement to manufacture and sell plaintiff's denture cleansing tablets and adhesive powder was entered into between the plaintiff and defendant.
(3.) SINCE disputes arose between the parties, plaintiff submitted a request for arbitration to ICC International Court of Arbitration (in short "ICC") claiming US$ 175,000 along with interest and costs.
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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