(1.) Leave Granted.
(2.) This appeal arises from the judgment and order passed by the High court of Delhi dtd. 4/7/2024 in Arb. A. (Comm.) No. 4/2024 & I.As. 2124/2024- 25/2024, Arb. A. (Comm.) No. 5/2024 and I.A. 2197/2024 and O.M.P. (T)(Comm.) 4/2024 by which the High Court dismissed the appeals filed by the appellant herein under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short, the "Act, 1996") and thereby affirmed the order passed by the Arbitral Tribunal rejecting the challenge made by the appellant herein to its jurisdiction on the ground that the appellant being a non-signatory to the arbitration agreement could not have been impleaded in the array of parties and join the arbitration proceedings.
(3.) It appears that the High Court decided two appeals filed under Sec. 37(2) of the 1996 Act. The present appeal arises from the order passed by the High Court in Arb. A. (Comm.) No. 4 of 2024.
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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