(1.) Arbitration Appeal No. 8 of 2015 by BPTP Ltd. ("BPTP") is directed against an order dated 5th January 2015 passed by the Appellate Tribunal ("AT") in an application filed by CPI India I Ltd. ("CPI") under Section 17 of the Arbitration and Conciliation Act, 1996 ("Act"). By the said interim order the AT directed BPTP to deposit a sum of Rs.251.2 crores in an escrow account.
(2.) OMP No. 79 of 2015 is a petition filed by CPI under Section 9 of the Act seeking interim reliefs against BPTP and 24 others.
(3.) Since both the appeal and the petition arise out of a common set of facts, they are being disposed of by this common judgment.
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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