THYSEN STAHLUNION GMBH Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) The D.H. has filed execution application for enforcing award dated 24.9.1997 as if it were a decree under the Civil Procedure Code and to award interest at the same rate as awarded in the award from the date of award till realisation alongwith cost of the execution.

(2.) But first the factual background.

(3.) Having heard the learned Senior counsel Shri Fali S. Nariman on behalf of applicant and learned Senior counsel Shri Dipankar P. Gupta on behalf of non-applicant it appears that the entire crux of the matter is the date on which the arbitration proceedings commenced for this alone will enable this Court to decide the course of these proceedings.