(1.) This order shall dispose of A. Nos. 5201, 5202 & 5203 of 2012 and 1296, 1297 & 1298 of 2013, as the common question of fact and law are involved in all these applications.
(2.) Section 9 of the Arbitration and Conciliation Act, 1996 reads as under:
(3.) Reading of the Section 9 of the Arbitration and Conciliation Act, 1996, shows that power under section 9 can be exercised before, during arbitral proceedings or at any time after passing arbitral award, but before it is enforced in accordance with section 36 of the Arbitration and Conciliation Act, 1996, the jurisdiction can be exercised for preservation, interim custody or sale of any goods which are subject matter of arbitration.
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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