(1.) Aggrieved by the common order dated 31.03.2014 passed by the learned Single Judge in I.A.Nos.4493 and 4494 of 2014 in OMP No.218/2014, all these appeals are preferred under Section 37 of the Arbitration and Conciliation Act, 1996 (for short "the Act").
(2.) Strategic Port Investments KPC Ltd., which is arrayed as respondent No.1 in all the appeals, is the petitioner in OMP No.218/2014 filed under Section 9 of the Act seeking various directions to the respondents therein pending resolution of disputes through arbitration.
(3.) By the order under appeal, the learned Single Judge issued certain directions and aggrieved by the same, the present appeals are filed.
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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