(1.) Even though the arbitration clause in the agreement has not been denied, however the respondents have averred that a claim which is apparently time-barred and is rather a dead claim cannot be referred to the Arbitrator and hence this petition seeking appointment of an Arbitrator be dismissed.
(2.) The facts are not in dispute.
(3.) The Notice Inviting Tender was issued by the respondents inviting tenders in sealed cover for the work of "Earthwork, blanketing & construction of Minor Bridge from Km 24.55 to 37.00 Km. including Hansdiha Station Yard in connection with construction of New B G Rail Line between Manderhill & Dumka, Phase-II" having approximate value of Rs.13.87 crore.
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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