(1.) Allowed, subject to all just exceptions.
(2.) The application is disposed of.
(3.) Both sides submit, ad idem, that arbitral disputes have arisen between them, which, in terms of Clause 6 of the Partnership Deed dtd. 11/1/2023 are referable to arbitration.
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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