(1.) The petitioner (hereafter 'PDL') has filed the present petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') praying that an Arbitrator be appointed on behalf of the respondent (hereafter 'FRL'), in accordance with Clause 11.3 of the Sub-License Agreement. PDL had nominated its Arbitrator and further prays that the two Arbitrators (one nominated by PDL and the other as may be appointed by this Court on behalf of FRL), be directed to appoint the Presiding Arbitrator.
(2.) PDL is a public company incorporated under the provisions of the Companies Act, 1956 and is engaged in the business of developing land and constructing residential and commercial projects in India.
(3.) FRL is a company incorporated under the provisions of the Companies Act, 1956 and is engaged in the business of running large format stores like 'Big Bazaar', 'Food Bazaar', 'Fashion Bazaar', 'Central' in some of the major cities in India.
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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