(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioners challenging the Arbitral Award dated 14.01.2019 passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Acceptance of Tender dated 25.02.2010 issued by the petitioner in favour of the respondent awarding work of supply, installation and commissioning of BSF Intranet Prahari Project on Turnkey basis.
(2.) The Arbitral Award, while rejecting the counter claims of the petitioner no. 1 herein, granted claim nos. 1, 2, 3 and 7 (partially) of the respondent herein, and granted the following relief in favour of the respondent:-
(3.) The petitioner no. 1 had floated a tender for supply, installation and commissioning of BSF Intranet Prahari Project (IPP) on 23.10.2008. The respondent was awarded the said work on turnkey basis vide Acceptance of Tender (AT) dated 25.02.2010.
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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