(1.) Ex.Appl.(Os) 192/2017
(2.) The present application has been filed by the Judgment Debtor/applicant under Section 48 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') praying that the enforcement of the Arbitral Award be refused by this Court.
(3.) Though not very relevant for the purpose of the present application but only as a brief background, it is noted that the disputes between the parties have their genesis in the Framework Contract setting forth General Conditions for Supplying Modules (GTAC) executed between the Decree Holder and M/s Enertec Trading FZE (Enertec) on 21.11.2011 for supply of solar panels by the Decree Holder to Enertec to be used in various solar energy generating projects in India.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN