(1.) As common question of law and facts arise in both these appeals, they are disposed of by this common judgment and order.
(2.) Feeling aggrieved and dissatisfied with the impugned order passed by the learned Commercial Court, Vadodara dated 25.11.2016 passed in Commercial CMA No.107 of 2016, by which, the learned Commercial Court has dismissed the said appeal preferred under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") for setting aside the award passed by the learned Arbitrator dated 22.05.2015, whereby, the learned Judge has refused to set aside the award passed by the learned Arbitrator dated 22.05.2015, the original applicant of the counterclaim has preferred present First Appeal No. 845 of 2017 under Section 13 of the Commercial Courts Act, 2015.
(3.) For the sake of convenience the facts in First Appeal No. 845 of 2017 are narrated and First Appeal No. 845 of 2017 is treated and considered as lead meter.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN