(1.) , J.
(2.) THE challenge in appeal is to the decision dated December 05, 2005 of the learned Single Judge rejecting challenge by the appellant to the award dated March 31, 1993 pronounced by the learned Sole Arbitrator.
(3.) ADMITTEDLY, no work was executed at site by the appellant.
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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