(1.) The instant petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') has been filed with a prayer to set-aside the Arbitral Award dtd. 11/6/2015.
(2.) The petitioners (hereinafter referred to as 'the employer') allege that the impugned award is not in consonance with the contract between the parties; the Arbitrator has misconducted himself by not taking advice from a technical person; the award is without there being any satisfactory evidence and lastly that the award is in conflict with public policy of India.
(3.) Brief facts necessary for adjudication of the petition are as under: -
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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