(1.) The appeal is arising out of a judgment and order passed by the learned Single Judge in connection with an application filed by the appellant for setting aside of an award made and published on 17/3/2016 by the Arbitral Tribunal.
(2.) The Arbitral Tribunal had partly allowed the claim of the parties.
(3.) In the arbitration proceeding Steel Authority of India (in short 'SAIL') was the claimant. The respondent HTC in the said proceeding filed a counter-statement with a counter claim.
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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