(1.) JUDGMENT J. (Oral).
(2.) THE present petition has been filed by petitioner under Section 20 of Arbitration Act, thereby praying that the arbitration agreement be directed to be filed in Court and the arbitrator be appointed in-accoidance with the arbitration clause.
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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