TRANSAIR Vs. KUWAIT AIRWAYS

JUDGEMENT

(1.) The petitioners by way of the present petitions seek to invoke Section 14 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") to declare that the mandate of the Arbitral Tribunal constituted for the arbitration proceedings between the petitioners and the respondent stands terminated de jure and de facto with effect from 17th December, 2012.

(2.) M/s. Transair petitioner in OMP No.21/2013 is a Partnership Firm having its registered office at 803, Ansal Bhavan 16, Kasturba Gandhi Marg, New Delhi-110001. The petitioner No.2, respondent Nos. 3 and 4 are partners. Petitioner No.2 Mr. Chetan Gupta is the husband of Ms. Vandana Gupta respondent No.3 herein and son of Smt. Jagwanti, respondent No.4.

(3.) Respondent No. 1 is a corporation incorporated in Kuwait which own and runs Kuwait Airlines. Respondent No. 2 is the Director General, IATA, which is a trade association of Airlines and under whose procedural rules, the Arbitral proceedings in question are being conducted.