- (1.) GA 3851 of 2014 and GA 3778 of 2014 are treated as on the day's list.
(2.) TWO parties are involved. One is Indian, Modern Malleables Ltd. The other is Italian, Nuova Elettromeccanica Sud. S.P.A.
(3.) MODERN Malleables Ltd. moved a section 9 application in this court [A.P. No. 6 of 2012]. It was on the basis of an agreement dated 3rd March, 2009 stated to be executed in Italy, between the parties. It allegedly contained an arbitration clause, which is clause 9. The section 9 application was entertained by this court on the assumption that the arbitration clause existed, which is now seriously disputed by the Italian company.;