(1.) This application is filed under Sections 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act') seeking appointment of Arbitrator to resolve the dispute between the parties.
(2.) The respondent filed a counter opposing the application.
(3.) Arguments of both sides are heard. Perused the 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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