Mrs. Sujata V. Manohar, J. - (1.) Leave granted.
(2.) The appellant Food Corporation of India entered into a charter party agreement with the respondent for transport of rice from Bangkok to Paradeep Port in Orissa. The charter party was signed at Delhi where the principal office of the appellant is situated, on 30-9-1988.
(3.) Under the charter party agreement cargo was brought and discharged at Paradeep Port in the State of Orissa. In respect of the cargo so discharged there were disputes and differences between the parties regarding frieght and demurrage charges. Since the charter party agreement contained an arbitration clause, the paties referred the disputes to arbitration. The arbitration took place in Bombay. Arbitrators gave their award and filed it in the Bombay High Court.;