(1.) This objection has been filed under Section 34 of the J&K Arbitration and Conciliation Act , 1997 (herein after referred to as the 1997 Act) by which petitioner has assailed the arbitral awards dated 07.05.2010 as well additional award dated 10.8.2010 passed by the Arbitrator. In order to appreciate the petitioner's challenge to the impugned awards, few facts need mention, which are stated infra.
(2.) The petitioner was awarded the contract for supply of frozen meat dressed at Chandigarh for Ladakh sector, including operation Meghdoot for the period from 09.06.2003 to 31.03.2006. Accordingly a contract was executed on 4.6.2003. The petitioner in pursuance of the contract furnished security amounts to the tune of Rs. 32,64,000/-, 17,03,000/-and 15,61,000/- on 25.4.2000 and 9.6.2003 respectively. The schedule for supply of contract was fixed as under:
(3.) The details of the supply of frozen meat made by the petitioner as per the demands of the respondents till October, 2003 are as follows: <IMG>JUDGEMENT_19_LAWS(J&K)2_2018.jpg</IMG>
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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