REGENT COMPUTRONICS PVT. LTD.

Value Advisory Services Appellant

V/S

Zte Corporation Respondents

Referred Judgements :-

EITZEN BULK A/S V. ASHAPURA MINECHEM LTD. [REFERRED TO]
SUNAGRO SEED PVT. LTD. VS. NATIONAL SEEDS CORPORATION LTD. [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
VENTURE GLOBAL ENGINEERING VS. SATYAM COMPUTER SERVICES LTD [REFERRED TO]
DOZCO INDIA P LTD VS. DOOSAN INFRACORE CO LTD [REFERRED TO]
VIDEOCON INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
YOGRAJ INFRASTRUCTURE LTD VS. SSANG YONG ENGINEERING AND CONSTRUCTION CO LTD [REFERRED TO]
BHARAT ALUMINIUM CO VS. KAISER ALUMINIUM TECHNICAL SERVICE [REFERRED TO]
RELIANCE INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
HYDER CONSULTING (UK) LTD. VS. GOVERNOR, STATE OF ORISSA [REFERRED TO]
UNION OF INDIA (UOI) VS. RELIANCE INDUSTRIES LIMITED AND ORS. [REFERRED TO]
EITZEN BULK A/S VS. ASHAPURA MINECHEM LTD. & ANR. [REFERRED TO]
IMAX CORPORATION VS. M/S E-CITY ENTERTAINMENT (I) PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) Two issues have been raised before me in the present proceedings. First, as to the applicability of Part-I of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act") to a foreign award rendered prior to the decision in Bharat Aluminium Company vs. Kaiser Aluminium Technical Services INC, (2012) 9 SCC 552 (in short "BALCO").

(2.) Second, as to whether the decree holder will be entitled to interest in terms of Annexure-P filed along with the execution petition?

(3.) In order to adjudicate upon the aforementioned issues, the following broad facts are required to be noticed: -

Click here to view full judgment.

VALUE ADVISORY SERVICES Vs. ZTE CORPORATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address