ARMADA (SINGAPORE) PTE. LTD. Vs. ASHAPURA MINECHEM LTD.

JUDGEMENT

(1.) ARBITRATION Petition No. 1359 of 2010 and the Arbitration Petition No. 1360 of 2010 are filed by the petitioner under Sections 47, 48 and 49 of the Arbitration and Conciliation Act, 1996 for declaration that the foreign awards both dated 16th February 2010 are enforceable as decrees of this Court and for direction to enforce and/or execute the said two awards as decrees in favour of the petitioner and against the respondent.

(2.) CHAMBER Summons Nos. 639 of 2011 and 638 of 2011 are filed by the petitioner in the arbitration petitions respectively for an order and direction to the respondent to disclose the details of various assets, all pending litigations, list of all creditors, debtors etc. and for furnishing security in favour of the petitioner, for an injunction and for attachment of the assets.

(3.) ARBITRATION Petition No. 1359 of 2010 has been filed for enforcement of the foreign award dated 16th February 2010 arising out of the dispute between the parties under COA dated 12th April 2008. The Arbitration Petition No. 1360 of 2010 has been filed for enforcement of the foreign award dated 16th February 2010 arising out of the dispute between the parties under COA dated 4th April 2008.