(1.) Since all the aforesaid first appeals from order are connected and having binding effect upon all the aforesaid appeals. The First Appeal From Order No. 653 of 2007, which has been dealt with herein, will be considered as leading case.
(2.) This appeal is arising out of the judgement and order dated 29th January, 2007 passed by the District Judge, Moradabad in an application under Section 34 of The Arbitration and Conciliation Act, 1996 (for short 'the Act') filed by the appellant for setting aside the arbitral award dated 21st December, 2004, arising out of the dispute between the parties herein.
(3.) From the orders passed under Section 34 of the Act, appeal lies in the Court under Section 37 of the Act provided such order falls under the category of orders specified thereunder. The order impugned has been passed refusing to set aside the arbitral award, therefore, it falls within the category of such orders and as such, we find that the same is appealable under Section 37(1)(b) of the Act.
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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