GTL INFRASTRUCTURE LIMITED Vs. GTL LIMITED

JUDGEMENT

(1.) I.A. 2071/2020 (Exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of. ARB. A. (COMM.) 7/2020

(2.) Respondent herein is the claimant before the Arbitral Tribunal and is being referred to as respondent for this appeal. During the Arbitral proceedings, respondent filed an application dated 24.09.2019 under Section 17 of the Act, seeking the following reliefs:-

(3.) The appellant herein (being referred to as appellant hereinafter) who is the respondent before the Arbitral Tribunal filed its reply on 04.10.2019 to which a rejoinder was filed by the respondent.