- (1.) The application is under Section 9 of the Arbitration and Conciliation Act 1996. It seeks protective orders after the making of an arbitral award and prior to its enforcement.
(2.) A few facts and dates are necessary.
(3.) The petitioner, Felguera Gruas India Pvt Ltd ("FGIPL") was the claimant in arbitration. It is a company registered in Vishakapatnam, Andhra Pradesh. It carries out turnkey projects offering compressive services in design, testing, commissioning, manufacturing, sourcing, supply and construction.;