(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioner challenging the Arbitral Award dated 11th December, 2017 passed by the Arbitral Tribunal allowing the claims of the respondent no. 1.
(2.) The Organizing Committee Common Wealth Games 2010 (OC CWG), was a society registered under the Societies Registration Act, 1860 and was entrusted by the Indian Olympic Association (IOA) to organize the Common Wealth Games, 2010 in the National Capital Region of Delhi. OC CWG stands dissolved and all the assets and liabilities thereof stand transferred to the Ministry of Youth Affairs and Sports, Government of India (MYAS), respondent no.1 herein.
(3.) On 4th and 5th May 2007, the OC CWG issued a global notice inviting Expression of Interest (EOI) from experienced global consultancy firms with proven track record for games planning and project management and for work-force services.
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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