SHREEJEE TRACO INDIA PRIVATE LIMITED Vs. PAPERLINE INTERNATIONAL INC
LAWS(SC)-2002-12-109
SUPREME COURT OF INDIA
Decided on
December 17,2002
SHREEJEE TRACO (I) Private Limited
Appellant
VERSUS
PAPERLINE INTERNATIONAL INC.
Respondents
Cited Judgements :-
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PRIMA BUILDWELL PRIVATE LTD VS. LOST CITY DEVELOPMENTS LLC [LAWS(DLH)-2011-8-345] [REFERRED TO]
WHITE INDUSTRIES AUSTRALIA LIMITED VS. COAL INDIA LIMITED [LAWS(CAL)-2004-5-10] [REFERRED TO]
SAKUMA EXPORTS LTD VS. LOUIS DREFUS COMMODITIES SUISSE S A [LAWS(BOM)-2011-11-4] [REFERRED TO]
NAVALMAR U K LTD VS. ASHAPURA MINECHEM LTD [LAWS(GJH)-2014-7-189] [REFERRED TO]
CENTROTRADE MINERALS AND METAL INC VS. HINDUSTAN COPPER LTD [LAWS(SC)-2006-5-107] [REFERRED TO]
VIDEOCON INDUSTRIES LIMITED VS. UNION OF INDIA [LAWS(SC)-2011-5-66] [REFERRED TO]
CAUVERY COFFEE TRADERS VS. HORNOR RESOURCES INTERN CO LTD [LAWS(SC)-2011-9-117] [REFERRED TO]
BHUSHAN STEEL LTD VS. SINGAPORE INTERNATIONAL ARBITRATION CENTRE [LAWS(DLH)-2010-6-30] [REFERRED TO]
HARDLY OIL and GAS LIMITED VS. HINDUSTRAN OIL EXPLORATION COMPANY LIMITED [LAWS(GJH)-2005-7-42] [REFERRED TO]
VINAYAK OIL and FATS PRIVATE LTD VS. ANDRE CAYMAN ISLANDS TRADING CO LTD [LAWS(CAL)-2004-7-31] [REFERRED TO]
YOGRAJ INFRASTRUCTURE LTD VS. SSANGYONG ENGINEERING AND CONSTRUCTION CO LTD [LAWS(MPH)-2010-8-87] [REFERRED TO]
SAKUMA EXPORTS LIMITED VS. LOUIS DREYFUS COMMODITIES AND UISSE S A [LAWS(BOM)-2013-8-179] [REFERRED TO]
JUDGEMENT
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(1.)This is a petition under Section 11 (4) of the Arbitration and conciliation Act, 1996 (hereinafter, the Act for short) seeking appointment of an arbitrator for and on behalf of the respondent herein, in the backdrop of the events briefly stated hereinafter.
(2.)The petitioner, a company duly incorporated in India and having its principal office at Delhi placed an order for the supply of facial tissue paper to the respondent, a company incorporated in New York and having its seat thereat. The respondent issued pro forma invoice dated 22-6-2001 wherein one of the clauses provides as under:
"Any disputes or claims will be submitted to arbitration in New york. "
(3.)The abovesaid clause is treated by the petitioner as arbitration contract between the parties.
(2.)The petitioner, a company duly incorporated in India and having its principal office at Delhi placed an order for the supply of facial tissue paper to the respondent, a company incorporated in New York and having its seat thereat. The respondent issued pro forma invoice dated 22-6-2001 wherein one of the clauses provides as under:
"Any disputes or claims will be submitted to arbitration in New york. "
(3.)The abovesaid clause is treated by the petitioner as arbitration contract between the parties.
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