(1.) This petition has been filed seeking enforcement of Foreign Award dated 1.2.2000 and 22.10.2001, under Section 47 read with Section 48 of the Arbitration and Conciliation Act,1996 hereinafter referred to as "the Act". The facts that are material and relevant for deciding this petition are as under:- . The petitioner is a Company incorporated under the Laws of Italy. It is involved in the business of setting-up and construction of plants for production of Synthetic fibers, Polymers and ascorbic acid. The respondent is a Public Limited Company incorporated under the Companies Act. The respondent in the year 1994 entered into negotiations with a Company called "Enco Engineering Chur AG of Sagenstrasse 97, 7001 Chur, Switzerland. On 30.1.1995 the respondent entered into four related agreements with Enco for setting up ascorbic acid Acid plant in India. The four agreements are as under:-
(2.) On or about 20.2.2000 the respondent filed Arbitration Petition no.49 of 2000 before this Court under Section 34 of the Act challenging the partial dated 1.2.2000. The petition was admitted for final hearing on 1.3.2000. The order dated 1.3.2000 passed on the Arbitration petition no.49 of 2000 reads as under:-
(3.) On or about 13.3.2000, the Respondent filed an application no.98 of 2000 under Section 9 of the Arbitration Act. The relief claimed by prayer (a) of that application was the principal relief. Prayer clause (a) of that application reads as under:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN