ROGER SHASHOUA Vs. MUKESH SHARMA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) These are two applications under Sec. 151 CPC seeking to bring on record the death certificate of Petitioner No.1 - Mr. Roger Shashoua (hereinafter "Petitioner No.1"), who is stated to have passed away on 22/1/2021 and seeking his deletion from the memo of parties. Mr. Akhil Sibal Sr. Adv., submits that these two applications may be taken up before re-commencement of hearings in the main matters as Petitioner No.1 has passed away last year.

(3.) The background of these matters is that these are two petitions under Ss. 47 and 49 of the Arbitration and Conciliation Act, 1996 (hereinafter "A&C Act"), which this Court is considering for enforcement and execution of two separate foreign awards, a partial final award as to liability dtd. 5/1/2010 and the final award dtd. 1/8/2011 (hereinafter collectively "Arbitral Awards"). The awards were rendered out of arbitral proceedings between Petitioner No.1, Rodemadan Holdings Limited/Petitioner No.2 (hereinafter "Rodemadan"), Stancroft Trust Limited/Petitioner No.3 (hereinafter "Stancroft"), and Mr. Mukesh Sharma/Respondent No.1 (hereinafter "Respondent No.1"), ITE India Pvt. Ltd./Respondent No.2 (hereinafter "ITE") and M/s International Trade Expocentre Ltd./Respondent No.3 (hereinafter "ITEC").