(1.) Petitioner is a Civil Contractor. It is stated in the petition that the petitioner was allotted various contracts some of which detailed in Paras 2 and 3 of the writ petition are :
(2.) On filing of this petition, this Court passed the following interim order on 22-4-2002.
(3.) Reply affidavit stands filed by the respondents besides giving details of recoveries sought to be effected from the petitioner in respect to various contracts, the stand taken by the respondents is that they are competent to effect recoveries in terms of conditions 67 of IAFW 2249 forming part of the contract agreement. It is further case of the respondents that dispute sought to be raised by the petitioner is covered by condition No. 70 IAFW 2249 and can only be settled through arbitration. The present petition according to the respondents is not maintainable, petitioner having efficacious remedy of settlement of disputes through arbitration.
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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