(1.) This Petition is filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 ("the Act, 1996") to set aside the Award dtd. 18/12/2024 passed by the Arbitral Tribunal, comprising of a sole Arbitrator, constituted by an order dtd. 6/7/2021 passed by this Court in Commercial Arbitration Application No. 95 of 2021.
(2.) The background facts leading to this Petition can be summarised as under:
(3.) I have heard, Mr. Sumit Rai, the learned Counsel for the Petitioner-Company and Mr. Karl Shroff, the learned Counsel for the Respondent-Claimant, at some length. With the assistance of the learned Counsel for the parties, I have also perused the material on record.
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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