(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Commercial Court, Vadodara dated 15/10/2016 in Commercial Civil Miscellaneous Application No.108/2016 by which the learned Judge has rejected the said application submitted by the appellants herein, original opponents before the learned Arbitral tribunal, submitted under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act"), appellants herein original applicants before the learned Commercial Court has preferred the present First Appeal under Section 37 of the Arbitration Act.
(2.) The facts leading to the present First Appeal in nutshell are as under;
(3.) Shri Sharvil Majmudar, learned advocate has appeared on behalf of the appellants and Shri Dhaval Vyas, learned advocate on caveat has appeared on behalf of the respondent herein original applicant.
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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