(1.) Both these Original Petitions have been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996, challenging the Award of the Arbitral Tribunal, dtd. 20/8/2017.
(2.) The principal challenge to the Award is by the Insurance Company in O.P. No.122 of 2018, whereas the Claimant, aggrieved by the quantum of Compensation awarded by the Majority Tribunal, seeking to confirm the Dissenting Award, has filed O.P. No.2 of 2018.
(3.) The parties are described as per their litigating status in O.P. No.122 of 2018.
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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