(1.) As the parties in both the CMAs are one and the same and the issue involved in those CMAs are identical, they are being disposed of by this common order.
(2.) CMANo. 255 of 2003 has been directed against the decree and order dated 10-10-2002 in OP.No. 989 of 2001 on the file of the Principal District Judge's Court, Visakhapatnam whereas CMANo. 624 of 2003 has been filed against the decree and order dated 1 -11 -2002 in O.P.No. 96 of 2002 on the file of the Principal District Judge's Court, Visakhapatnam.
(3.) The appellant herein is the petitioner in OPs and the respondents herein are the respondents in the OPs. The appellant in both the OPs is Hindustan Shipyard Limited rep. by its Chairman and Managing Director through Deputy Manager (Legal) whereas the first respondent in both the OPs is M/s. Essar Oil Limited and the second respondent is the Chairman of the Arbitrary Tribunal and respondents 3 and 4 are the arbitrators of the said Tribunal.
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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