(1.) This appeal is filed against the order dated 14.8.2013 in O.P. (Arb.) No.431/2011 of the II Addl. District Court, Ernakulam. The said petition was filed under Section 34(2) of the Arbitration and Conciliation Act, 1996 (for short 'the Act'). The petition was dismissed and the only modification made is with regard to the interest payable and the rate of interest is fixed as 9% till realisation. Interest at 18% was provided in the award, after the expiry of three months from the date of the award.
(2.) Cross Objection No.53/2014 is filed by the respondent in the appeal challenging the refixation of the rate of interest at 9%.
(3.) We heard learned Standing Counsel for the appellant Shri S. Krishnamoorthy and learned counsel for the respondent, Shri Meijo Kurian.
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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