(1.) Exemption allowed, subject to all just exceptions.
(2.) The application stands disposed of.
(3.) This is a petition under Section 29-A of the Arbitration and Conciliation Act, 1996, seeking extension of time for completion of the arbitral proceedings and passing of the award.
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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