(1.) The instant petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') has been filed on behalf of the petitioner seeking the following reliefs:
(2.) The petition has been filed against the impugned Award dtd. 12/9/2018 passed by Justice R.C. Jain(Retd.), the learned Sole Arbitrator. The Arbitration proceedings in the current matter arose out of Concessionaire Agreement with respect to the re-development, operation, and maintenance of the 'Bawana Industrial Area' (hereinafter referred to as the 'Project Area') situated in Delhi.
(3.) The facts necessary for the disposal of this instant petition are that the petitioner M/s Bawana Infra Development Private Limited, was a special purpose vehicle established after the respondent circulated a tender inviting bid from interested parties on a Public Private Partnership Modality, and Abhudaya Housing and Constructions Pvt. Ltd. and Jyoti Buildtech Pvt. Limited (hereinafter collectively referred to as the 'Selected Bidder') were awarded the contract.
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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