(1.) I think it was not necessary for the other defendants to give the arbitrators jurisdiction as they were not interested and did not claim to be interested. The petition is dismissed with costs.
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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