(1.) This is a petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter, 'the Act') challenging the Award dtd. 18/5/2021 (hereinafter, 'Impugned Award') passed in Arbitration Case No. (AR) 9/2019, whereby the learned Sole Arbitrator has allowed the claims of the respondents against the petitioners and thereby has primarily directed the petitioners to redeliver the possession of land measuring 435 sq. yds, situated at 268, Naseem Bagh, Jamia Nagar, Okhla, New Delhi (hereinafter, 'disputed plot/land'). Brief Facts
(2.) The brief facts are as under:
(3.) The predecessor-in-interest of the respondents (claimants in the arbitration proceedings) i.e. Late Mohd. Iqbal was allegedly in illegal and unauthorized possession of the disputed plot since 1974 and as on 25/2/1991.
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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