(1.) NOT satisfied with the quantum of compensation awarded by the sole Arbitrator, who is the second respondent herein, the petitioner has come up with this petition under section 34, challenging the Award of the Arbitrator. I have heard Mr. Arvind P. Datar, learned Senior Counsel for the petitioner and Mr. Arun Khosla, learned counsel for the first respondent.
(2.) THE petitioner entered into an Employment Agreement with the first respondent -company on 10.3.2006. Under the said agreement, the petitioner was to be appointed as Vice President (M&A Integration Strategy) with effect from 27.4.2006. The agreement contemplated the imparting of training to the petitioner in Courses relating to General Management, Finance, Business Strategy and Project Management during the first year of employment. It also contemplated that the petitioner would be stationed at Chennai during the first year of employment and would be transferred to U.S.A., thereafter. The agreement contained an Arbitration Clause, with the seat of arbitration at Chennai.
(3.) IT appears that within a few months of the commencement of the contract of employment, some untoward incidents happened, as a consequence of which, the petitioner claims to have tendered a resignation on 24.7.2006. But, the resignation did not take effect for reasons which I would not go into.
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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