(1.) THESE are four applications filed for appointment of arbitrator under section 11 (6) of the Arbitration and Conciliation Act, 1996.
(2.) ALL these applications are proposed to be decided by this common order because question of facts and law involved in all of them are identical.
(3.) BRIEFLY stated the facts of these four cases are as follow:-
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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