(1.) The claimant before the Arbitral Tribunal is the petitioner before this Court and he has assailed the award dtd. 8/2/2021 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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