KANDLA EXPORT CORPORATION Vs. OCI CORPORATION

JUDGEMENT

(1.) As common question of law and facts arise in this group of First Appeals and as such arise out of the impugned common order passed by the learned Single Judge, passed as Commercial Division of the High Court constituted under the provisions of the Commercial Courts, Commercial Division and Commercial Appellate Division of the High Court Act, 2015 (hereinafter referred to as "Commercial Courts Act "), all these First Appeals are decided and disposed of together by this common judgment.

(2.) The facts leading to the present First Appeals in nut?shell are as under: -

(3.) Shri S. N. Soparkar, learned Counsel has appeared on behalf of the respective appellants herein - original opponents - original judgment debtors and Shri Mihir Thakore, learned Senior Advocate has appeared on behalf of the respondents herein - original applicants - original judgment creditors in whose favour the foreign awards are passed.