RASHMI CEMENT LTD. Vs. WORLD METALS & ALLOYS

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The applicant will deposit the court fees within two weeks of the normal functioning of the Court being restored.

(3.) The present petitions under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), both filed by M/s. Rashmi Cement Ltd. seek a direction to the respondents, i.e., World Metals and Alloys (FZC) and its agent, to forthwith release its cargo comprising of Manganese Ore Lumpy without claiming any demurrage.