(1.) The respondent as claimant had initiated arbitral proceedings before an Arbitral Tribunal which culminated in a unanimous award dtd. 20/11/2018, in favour of the respondent. The appellant preferred a petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (in short, the Act of 1996) which was dismissed by the Commercial Court-I, Lucknow vide order and judgment dtd. 31/3/2023 and being aggrieved from the same, the appellant preferred this appeal before this Court under Sec. 37 of the Act of 1996.
(2.) In order to appreciate the controversy involved in the instant appeal, it will be worthwhile to take a glance at the facts, briefly.
(3.) The Ministry of Coal, Government of India in furtherance of Government Company Dispensation Scheme allocated Chhendipada and Chhendipada-II Coal Blocks jointly to Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd., Chhatisgarh Mineral Development Corporation and Maharashtra State Power Generation Corporation Limited who jointly ventured to explore and undertake mining operations from the allocated coal blocks.
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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