(1.) Heard Mr. Namit Sunil Muthiyan, learned counsel for the applicant and Mr. Madhur A. Golegaonkar, learned counsel for the respondent.
(2.) The present arbitration application is filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (for short "the Arbitration Act") for appointment of an arbitrator in a dispute that arose out of an agreement dtd. 23/9/2019. The said agreement provides for the arbitration, at clause no.64(3)(b)(ii) of the Indian Railways Standard General Conditions of Contract - November, 2018 (hereinafter referred as "General Conditions of Contract").
(3.) The facts stated in the application for invocation of power of this court under Sec. 11(6) of the Arbitration Act are as under:-
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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