SHRIRAM EPC LIMITED Vs. RIOGLASS SOLAR SA, REP BY ITS POWER OF ATTORNEY AGENT JOSE MARIA VILLANUEVA FERNANDEZ

JUDGEMENT

(1.) This appeal is against an order dated 9.2.2017 passed by the learned Single Bench in a petition filed under Section 47 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as "the 1996 Act" for, inter alia, enforcement and execution of a Foreign Award.

(2.) By the order impugned, the learned Single Judge rejected the objections of the appellant against enforcement of the Award and directed the appellant to disclose its assets to enable the respondent to execute the Award.

(3.) Counsel appearing on behalf of the respondent, Mr.Hiroo Advani has raised a preliminary objection to the maintainability of this appeal, on the ground that the impugned order is not appealable under Section 50 of the 1996 Act.