SLEEPWELL INDUSTRIES CO. LTD. Vs. LMJ INTERNATIONAL LTD.
LAWS(CAL)-2017-8-7
HIGH COURT OF CALCUTTA
Decided on
August 22,2017
Sleepwell Industries Co. Ltd.
Appellant
VERSUS
LMJ INTERNATIONAL LTD.,Bhanu Kumar Jain Vs. Archana Kumar And Anr. ;2005 1 Scc 787
Respondents
JUDGEMENT
SOUMEN SEN,J. -
(1.) The judgment-debtor is the applicant.
(2.) The judgment-debtor has filed this application ostensibly under Section 48 of the Arbitration and Conciliation Act, 1996 but essentially for having a 'second look' at the foreign award, notwithstanding an earlier order dated 4th September, 2014, by which the question of maintainability including enforceability of the foreign award was decided.
(3.) The earlier challenge was oral.;
(2.) The judgment-debtor has filed this application ostensibly under Section 48 of the Arbitration and Conciliation Act, 1996 but essentially for having a 'second look' at the foreign award, notwithstanding an earlier order dated 4th September, 2014, by which the question of maintainability including enforceability of the foreign award was decided.
(3.) The earlier challenge was oral.;
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