(1.) The present petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act') on behalf of the claimant in the arbitration proceedings challenging the Award dtd. 7/1/2019 (hereinafter 'Impugned Award') passed by the Arbitral Tribunal.
(2.) The petitioner (claimant in the arbitration proceedings) shall hereinafter be referred to as 'Man Industries' and the respondent (respondent in the arbitration proceedings) shall hereinafter be referred to as 'GAIL'.
(3.) Brief facts leading to the present petition are as under:
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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