(1.) THIS appeal under section 37 (1) (b) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") challenges the order of the learned Single Judge dated 6th/7th November, 2000 dismissing the petition to set aside the arbitral award. Facts :
(2.) THE facts giving rise to the present appeal, concisely stated, are as under :---
(3.) UNDER a supplemental agreement dated 23-5-1988 the respondent agreed to provide certain services to the appellant. Under the agreement of 27-6-1989 an area of 2195 sq. ft. was given on leave and licence on monthly compensation of Rs. 1,42,675/- from the date of the agreement to 30-6-1994 and at the rate of Rs. 18,500/- from 1-7-1994 to 31-3-1998.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN