(1.) This arbitration petition challenges an award passed by a sole arbitrator in a reference between the parties.
(2.) The short facts of the case may be stated as follows :
(3.) The impugned award of the learned arbitrator essentially proceeds on the following footing :
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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