- (1.) EC No. 311 of 2013 In an execution application to enforce a foreign arbitral award dated 23rd February, 2013, in favour of the petitioner, the judgement debtor has taken various points to challenge this award under Part-II chapter-I of the Arbitration and Conciliation Act, 1996.
(2.) The award is of the Refined Sugar Association 154, Bishopsgate London made and published by its Chairman.
(3.) The alleged contract was entered into between the parties on 21st December, 2010. The petitioner was the seller and the judgement debtor, the buyer. The opening words of the contract document recited as follows:- "We confirm having sold to you under the following terms and conditions stipulated hereinafter". ;