SVENSKA HANDELSBANKEN SWEDBANK SPARBANKEN SVERIGE AB ASEA STAL AB Vs. INDIAN CHARGE CHROME LIMITED :INDIAN CHARGE CHROME LIMITED :INDIAN CHARGE CHROME LIMITED

JUDGEMENT

(1.) SPECIAL leave granted in all these three matters. Heard. As the matters have been heard at length, the appeals are being disposed of.

(2.) ALL the three appeals arising out of the abovesaid special leave petitions are directed against the order passed by the Single Judge of the High court of orissa at Cuttack dtd. 17/06/1993 whereby the Single Judge of the High court dismissed threes Civil Revision Petition Nos. 282, 283 and 284 of 1992 filed by defendant 4, defendants 5 to 11 and defendants 1 to 3 respectively in Title Suit No. 208 of 1991. All the three civil revision petitions arose out of the common order passed by the Subordinate Judge, Athagarh in proceedings arising out of three applications filed by the aforesaid set of defendants for stay of the suit filed by the plaintiff invoking Sec. 3 of the Foreign Awards (Recognition and Enforcement) Act, 1961 (hereinafter referred to as the Foreign Awards Act).

(3.) BEFORE we deal with the applications, it would be useful to state a few facts relevant for purposes of the decisions of these appeals.