(1.) This is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') filed by the Union of India through Garrison Engineer AF (hereinafter referred to as the 'Applicant') against the order dated January 12, 2012 passed by District Judge, Agra in Arbitration Case No. 406 of 2006 under Sec. 34 of the Act.
(2.) I have laid down the factual matrix leading to the instant appeal below:
(3.) Although several claims that were allowed by the Arbitrator and affirmed by the District Judge are under challenge in this appeal, learned ASG of India has confined his arguments to the reimbursement of Rs.6,22,268.00 . The other grounds of appeal have not been pressed by him and are accordingly dismissed in limine. With regards to the claim of reimbursement of Rs.6,22,268.00, Sri Gopal Verma, counsel has made the following arguments:
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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