- (1.) The Plaintiff-Petitioner carries on business inter alia as dealer in peas and pulses. The Defendant-Respondent, hereinafter referred to as Glencore, is exporter of french yellow peas.
(2.) The Plaintiff-Petitioner entered into an agreement dated 19th May, 2008 with the State Trading Corporation of India Ltd., hereinafter referred to as STC, for purchase of 21,500 metric tonnes of french yellow peas.
(3.) The aforesaid contract was preceded by a contract between STC and the Glencore executed on 17th April, 2008, whereby the Glencore agreed to sell to STC and STC agreed to purchase from the Glencore 21,500 metric tonnes of french yellow peas.;