FUERST DAY LAWSON LTD Vs. JINDAL EXPORTS LTD

JUDGEMENT

(1.) These are applications filed by the Judgment Debtor ('JD'), Jindal Exports Limited ('JEL'), seeking certain directions in the execution petitions.

(2.) The background to these applications is that there were two foreign Awards, one dated 13 th August 1996 and the other dated 16 th October 1996 in favour of the Decree Holder ('DH'), Fuerst Day Lawson (FDL), a company incorporated in the United Kingdom ('UK') and against the JD.

(3.) The DH filed Execution Petition No.168 of 1998, seeking enforcement of foreign Award dated 13 th August 1996 and Execution Petition No.169 of 1998 seeking enforcement of the foreign Award dated 16 th October 1996 in this Court on 31 st July 1998. In both the execution petitions, on 4 th August 1998, an order was passed by this Court, directing issuance of warrants of attachment against the JD in respect of its properties described in the schedules to the execution petitions.