BRACE TRANSPORT CORPORATION OF MONROVIA BERMUDA Vs. ORIENT MIDDLE EAST LINES LTD
LAWS(SC)-1993-10-27
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
October 12,1993
BRACE TRANSPORT CORPORATION OF MONROVIA,BERMUDA
Appellant
VERSUS
ORIENT MIDDLE EAST LINES LIMITED SAUDI ARABIA
Respondents
JUDGEMENT
Bharucha, J. -
(1.) Leave granted.
(2.) Heard
(3.) These appeals raise an interesting question relating to the Foreign Awards (Recognition and Enforcement) Act 1981 (now referred to as the 'said Act'),;
(2.) Heard
(3.) These appeals raise an interesting question relating to the Foreign Awards (Recognition and Enforcement) Act 1981 (now referred to as the 'said Act'),;
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