(1.) The petitioner seeks reference of the disputes with the respondent to arbitration.
(2.) Mr. Anil Dutt, learned counsel for the respondent, has opposed the petition essentially on the following three grounds:
(3.) Clearly, the first and third objections are interlinked.
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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