(1.) THE present Petition under Section 34 of the Arbitration and Conciliation act, 1996 (hereinafter referred to as the Act, for short) is filed by M/s. Nalini singh Associates (hereinafter referred to as the Objector, for short)challenging the interim Award dated 31st May, 2003.
(2.) THE Objector is engaged in production of news and current affairs related television programmes and had entered into a business relationship with m/s. Prime Time-IP Media Services Limited (hereinafter referred to as the respondent, for short ). By Memorandum of Understanding dated 1st November, 1996, the respondent was appointed as an exclusive agent for sale of advertisement time also known as "free commercial time" for news based programme titled aankhon Dekhi on Doordarshan channel. Subsequently, the respondent was also appointed as an exclusive agent for selling advertisements or free commercial time for the news programme called Dopahar Aankhon Dekhi.
(3.) THE Memorandum of Understanding dated 1st November, 1996 contained an arbitration clause. The Objector invoked the said arbitration clause and in consequence thereof, Mr. Justice Avadh Behari Rohtagi (retd), former Judge of this Court was appointed as the sole Arbitrator.
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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