(1.) Leave to join Mr.D.P.Shah, sole Arbitrator as party respondent No.3.
(2.) Rule. Mr.Shelat waives service of rule on behalf of the respondents.
(3.) With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.
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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