LAWS(GJH)-2014-11-51

ESSAR OIL LIMITED Vs. UNITED INDIA INSURANCE COMPANY LIMITED

Decided On November 20, 2014
ESSAR OIL LIMITED Appellant
V/S
UNITED INDIA INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

(1.) 0 Feeling aggrieved and dissatisfied with the impugned order passed by the learned Additional District Judge, Vadodara in Civil Miscellaneous Application No. 467/2013 by which in exercise of powers under section 9 of the Arbitration and Conciliation Act, 1996 [hereinafter referred to as "Arbitration Act"], the learned Additional District Judge, Vadodara has directed the appellant herein - original respondent to furnish the Bank Guarantee for an amount of Rs. 79,61,76,998.58 ps., within 3 months of the said order, the appellant has preferred the present appeal under section 37 of the Arbitration Act.

(2.) 0 Facts leading to the present First Appeal in nut -shell are as under:

(3.) MALA Kumar Engineers v. B. Seenaiah : 2005(1) Arb LR 264 (Del) [Para 21 -22]