(1.) By this order, I shall dispose of OMP No.500/2012 and OMP No.163/2013 filed by the petitioner under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") seeking interim measures as contained in the prayer clauses of the respective petitions. Brief factual matrix of the matter leading up to filing of the present petitions can be enunciated as under:
(2.) The said OMP No. 500/ 2012 was first listed before this court on 24th May, 2012, when this court passed the order that the minutes of the meeting with respect to agenda No. 4 shall be kept in abeyance till the next date of hearing. In effect, the agenda of meeting for consideration of the disciplinary action against the petitioners was kept in abeyance.
(3.) Pursuant to the service, the respondents appeared and filed the detailed reply disputing the contentions of the petitioners point wise in the following manner:
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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