(1.) The instant petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter "The Act, 1996") has been filed on behalf of the petitioner seeking the following reliefs:
(2.) The facts necessary for the disposal of the present petition are that the Petitioner, Bharat Sanchar Nigam Limited (BSNL) is a company incorporated under the provisions of the Companies Act, 1956 having its registered office at Bharat Sanchar Bhawan, Harish Chander Mathur Lane, Janpath, New Delhi 110001. The petitioner is a state-owned telecom company engaged in providing telecom services all over the country, except the cities of Mumbai and Delhi.
(3.) The respondent, M/S Maverick Mobile Solutions is a company incorporated under the Companies Act, 1956 having its registered office at D-34B, ground floor, Moti Nagar, New Delhi 110015. The respondent is involved in the business of envisaging and developing mobile applications to enhance the user experience of mobile devices, mobile application conceptualization, development and advanced data services.
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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