REGENT COMPUTRONICS PVT. LTD.

Trammo Ag Appellant

V/S

MMTC LIMITED Respondents

Referred Judgements :-

JUGOSLAVENSKA OCEANSKA PLOVIDBA V CASTLE INVESTMENT CO. INC. [REFERRED TO]
JUGOSLAVENSKA CASE [REFERRED TO]
FORASOL VERSUS OIL AND NATURAL GAS COMMISSION [REFERRED TO]
RENUSAGAR POWER CO. LTD. V. GENERAL ELECTRIC CO. [REFERRED TO]
DLF UNIVERSAL LIMITED & ORS. V. KONCAR GENERATORS AND MOTORS LIMITED [REFERRED TO]
FUERST DAY LAWSON LIMITED VS. JINDAL EXPORT LIMITED [REFERRED TO]
FUERST DAY LAWSON LTD VS. JINDAL EXPORTS LTD [REFERRED TO]
MEENAKSHI SAXENA & ANR VS. ECGC LTD [REFERRED TO]

JUDGEMENT

(1.) The present petition seeks execution of award dated 25th Nov., 2014 passed under the aegis of Indian Council of Arbitration. The relevant portion of the said award is as under:-

(2.) A challenge to the award was made under Sec. 34 of the Indian Arbitration Act, 1996 however, the same was dismissed vide judgement dated 11th March, 2015.

(3.) The present execution petition was filed on 21st April, 2015 upon the dismissal of the Sec. 34 petition.

Click here to view full judgment.

TRAMMO AG Vs. MMTC LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address