(1.) This petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short, the Act) against the award dtd. 29/8/2016 passed by the Arbitral Tribunal.
(2.) Heard both.
(3.) The case of the petitioner is 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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