(1.) By this Commercial Arbitration Petition, the Petitioner has sought for quashing and setting aside of the Award dtd. 1/2/2020 of the Majority Arbitral Tribunal ("impugned Award"). There is a dissenting opinion by Mr. R.G. Kulkarni, Secretary, Irrigation (Retired) to Government of Maharashtra.
(2.) A brief background of facts is necessary and referred to as under:-
(3.) Mr. Venkatesh Dhond, the learned Senior Counsel appearing for the Petitioner has submitted that the impugned Award is patently illegal and / or perverse. It is in manifest disregard of the facts on record and settled law. It is also contrary to the terms of the contract which governed the parties.
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