(1.) Arb.O.P.(Com.Div.) No.141 of 2023 is a petition filed under Sec. 34(2)(b)(iii) of the Arbitration and Conciliation Act, 1996 (for brevity, the Act) by one M/s.China Datang Technologies and Engineering Company Limited seeking to set aside an arbitral award dtd. 9/11/2022 and for a direction to M/s.NLC India Limited to restore the contract performance guarantee amounting to Rs.55.65 Crores encashed on 11/11/2022.
(2.) Arb.O.P.(Com.Div.) No.333 of 2023 is a petition filed under Sec. 34(2) of the Act by the said M/s.NLC India Limited questioning the same award in so far as awarding claims IV and V in favour of the said M/s.China Datang Technologies and Engineering Company Limited and rejection of the counter claim made by said M/s.NLC India Limited were concerned.
(3.) For the sake of convenience, the parties will be referred to as per their respective rank before the Arbitral Tribunal.
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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