(1.) This petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) against the award dtd. 5/5/2023 passed by the sole Arbitrator.
(2.) Heard both.
(3.) The facts leading to filing of this case are as follows :
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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