(1.) -
(2.) THIS is an appeal against the order of the learned Single Judge by which he dismissed the application filed under Section 33 of the Arbitration Act and also rejected the prayer of the appellant to treat the said application as made under Sections 31 and 32 of the Arbitration Act.
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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