(1.) The above Appeal in O.S.A.No.27/1995 arise out of the order passed in O.P.No.370/1994 dated 24.8.1994. The said O.P. Was filed by the appellant under Sec.30 of the Indian Arbitration Act 1940, to set aside the award passed by the 2nd respondent dated 20.7.1993 with reference to the dispute between the 1st respondent and the appellant. O.S.A.No.25/1996 is directed against the order and decree made in O.P.No.397/1994, dated 22.9.1995 filed by the appellant under Sec.30 of the Arbitration Act, to set aside the award passed by the 2nd respondent, dated 5.3.1994 in the matter of dispute between the first respondent and the appellant.
(2.) In these two cases, the main issue in question is similar and the contesting parties are also same, though the subject matters of contracts are different. Hence, this Court is inclined to deal with the matter in the common judgment.
(3.) On the basis of the tender issued in June 1988, the first respondent submitted their bid with respect to the following works:-
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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