PRESTIGE FOODS LTD Vs. STC OF INDIA

JUDGEMENT

(1.) IA 10271/1998

(2.) Suffice to state, on the filing of the arbitration agreement by the learned Arbitrator, notice to the parties was issued on July 28, 1998. Facts

(3.) The objector, STC executed three contracts with the Office National Des Ailments Du Betail, Algeria ('ONAB' in short) for sale and export of Indian toasted Soyabean meal (pure yellow). The first contract was executed on October 20, 1985 for the supply of 50,000 M.T; the second contract was executed on April 13, 1986 for the supply of 40,000 M.T and the third contract was for the supply of 30,000 M.T. of Soyabean meal. The objector in order to fulfil its obligation under the above three contracts with ONAB entered into tripartite agreements with Madhya Pradesh Export Council ('MPEC' in short) and various suppliers including the plaintiff/claimant.