CTI FUTURE CORPORATION Vs. DUCGIANG CHEMICAL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The international commercial arbitral award dtd. 18/8/2021 has been delivered by the Sole Arbitrator in international arbitration proceedings held in Singapore, the final award being registered with the Singapore International Arbitration Centre (SIAC) Registry of Awards as Award No.87 of 2021. It is the said award that is sought to be enforced in these proceedings.

(3.) A perusal of the award as also cause title of the present proceedings indicates that both the petitioner and respondent are body corporates which are incorporated