SIECHEM TECHNOLOGIES PVT LIMITED Vs. VAROMET METALS LIMITED

JUDGEMENT

(1.) O.A. No. 388/2006 : This Original Application No. 388/2006 has been filed under Section 9. of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') for an order for interim injunction restraining respondents 1 to 3 herein from enforcing and encashing the irrevocable Letter of Credit opened on 1.3.2.006 by the 4th respondent in favour of the 1st respondent in its Lettar of Credit No. NBMFLC422017 dated 1.3.2006, pending arbitral proceedings.

(2.) O.A. No. 389/2006 : This O.A. No. 389/2006 has bean filed under Section 9 of the Act, 1996 to grant an injunction restraining the 5th respondent M/s. Evergreen Marine Corporation/Evergreen India Pvt. Ltd., from delivering the goods viz. copper rods 52.787 MTs covered by B/L No. EISU 507 600000434 dt. 24.2.2006 (Container No. GLDU 2118328/20/943954) lying at NHAVA SHEVA Port at MUMBAI and the goods covered under B/L No. EISU 507600001112 (Original B/L No. EISU 507600000434 dated 24.2.2006))Container No. FSCU 3584144/20/943962) lying at JEBEL ALI Port (Arab Emirates), intended for the applicant-company., covered by B/L No. EISU 507600000434 dt.24.2.2006 pending arbitral proceedings.

(3.) Application No. 2037/2006: This Application No. 2037/2006 has been filed under Section 9 of the Act, 1996 to vacate the order of interim injunction passed in O.A. No. 388/2006 on 5.5.2006.