DRESSER RAND S A Vs. BINDAL AGRO CHEM LTD

JUDGEMENT

(1.) These appeals arise from the judgment of the Delhi High court in FOA (OS) Nos. 94, 113, 136 and 137 of 2002 dated 04-3-2003 affirming the order dated 14-2-2002 passed by a learned single Judge of High Court of Delhi in LA. Nos. 5795/93, 9246/93 in Suit No. 1362/93 and LA. Nos. 5819/93, 9355/93 in Suit No. 1380 of 1993.

(2.) For convenience, Dresser Rand S. A. [appellant in both the appeals], BINDAL agro Chem. Ltd. , [respondent No. 1 in both appeals] and K. G. Khosla Compressors Ltd. [respondent No. 2 in both appeals] will also be hereinafter referred to as dr, BINDAL and KGK respectively.

(3.) Bindal has filed Suit No. 1363/1993 in the Delhi High Court, for a declaration that there exists no arbitration agreement between itself and DR and for a consequential injunction restraining DR from proceeding with the arbitration before the International Chamber of Commerce, Paris. KGK has also filed Suit No. 1380/1993 in the said court for similar relief.