TITAN CO. LTD. Vs. KARVY COMTRADE LTD.

JUDGEMENT

(1.) This order will dispose of the present Section 9 Petition.

(2.) For the reasons that follow, I have returned a fnding that the Petitioner already holds against its principal opponent, the 1st Respondent, an order of a properly constituted Tribunal that is enforceable under the Arbitration and Conciliation Act 1996. As against the other Respondents, or at least some of them, this Petition will not lie and the Petitioner will have to adopt appropriate civil proceedings against them for suitable relief. I have reserved the Petitioner 's liberty to that extent.

(3.) The 1st Respondent is absent, though served.