PUNJ LLOYED LTD Vs. VALENTINE MARITIME MAURITIUS LTD

JUDGEMENT

(1.) THE petitioner has filed the present petition under section 9 of the arbitration and Conciliation Act, 1996, seeking, inter alia, an ad interim injunction restraining the defendant from selling, parting with possession, creating any change or removing/shipping out of India, its plant, machinery and other equipment from the local limits of this Court. This Court vide orders dated 13. 5. 2005 and 18. 5. 2005 granted an ex parte ad interim injunction in favour of the petitioner.

(2.) BRIEF facts, giyjng rise to the lis between the parties and eventually the present petition, may first be noticed.

(3.) THE petitioner, namely, Punj Lloyd Ltd. , is a company registered in india, Laving its registered office at New Delhi. The respondent, namely, valentine Maritime (Mauritius) Ltd. , is a Mauritian company having its gulf representative office at Abu Dhabi. The respondent, on 1. 12. 2003, had entered into a contract with Gujarat Adam Port Ltd. (GAPL) whereunder the respondent was required to execute the work of designing, engineering and commissioning of section of 48" pipeline between K. P. I. 0 to K. P. 0 of length 8. 82 Km, including inter tidal portion, located in Mundra Port, Off mundra, Kutch, Gujarat.