(1.) IN the Company Petition filed under Section 397/ 398 of the Companies Act, 1956 ('the Act'), alleging acts of oppression and mismanagement in the affairs of GTP Granites Limited ('the Company'), the respondents have filed an application under Section 8 of the Arbitration and Conciliation Act, 1996 ('the Act, 1996') to order and direct that the disputes raised by the petitioners in the Company Petition be referred to arbitration in accordance with Clause 9 of the Shareholders' Agreement dated 28 -1 -1993.
(2.) The acts complained of in the petition related to the following : - -
(3.) BY Section 402.
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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