(1.) JUDGMENT (ORAL) , J.-
(2.) WRITTEN statement to the main petition under Section 20 of the Arbitration Act has been filed. It is not denied that there is existing a valid arbitration agreement between the parties. The arbitration agreement is contained in clause 25 of the contract.
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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