DEGREMONT LIMITED Vs. YAMUNA GASES

JUDGEMENT

(1.) For the reasons stated therein, this application is allowed. The petition is restored to its file.

(2.) The application is disposed of.

(3.) The challenge in OMP No. 91 of 2005 under Section 34 of the Arbitration & Conciliation Act, 1996 ('Act') filed by Degremont Limited (formerly known as Ondeo Degremont Limited) is to the impugned Award dated 10 th December 2004 of the Arbitral Tribunal ('Tribunal') allowing Claim No. 1 of Respondent No. 1 Yamuna Gases & Chemicals Limited and holding that the Petitioner should pay Respondent No. 1 a sum of Rs. 46,24,568/- together with interest @ 10% per annum from 16 th June 2001 till payment. The Tribunal dismissed all other claims of Respondent No. 1 and counter claims of the Petitioner. The Respondent No. 1 was also held to be entitled to pay costs of Rs. 50,000/-.