GLENCORE INTERNATIONAL AG Vs. DALMIA CEMENT

JUDGEMENT

(1.) Via the captioned execution petition, the decree holder seeks execution of a foreign award dated 17.11.2014.

(2.) The record shows that the judgment debtor had filed objections under Section 48 of the Arbitration and Conciliation Act, 1996 (in short "1996 Act"). This court dismissed the objections vide judgment dated 03.07.2017.

(3.) The judgment debtor had carried the matter in appeal right up to the Supreme Court. The Supreme Court, vide order dated 23.08.2017 passed in Special Leave Petition (Civil) No.20759-20761/2017 (SLP), dismissed the SLP. Consequently, the judgment of this court dated 03.07.2017 stands sustained.