ASHAPURA MINECHEM LTD Vs. ARMADA (SINGAPORE) PTE LTD

JUDGEMENT

(1.) . By this petition filed under the provisions of Contempt of Courts Act, 1971, the petitioner herein (original respondent in Arbitration Petition No.1359 of 2010) seeks declaration that the respondents herein (original petitioners in Arbitration Petition No.1359 of 2010) have committed willful breach and are in contempt of the order dated 8th September 2015 passed by this Court in Arbitration Petition No.1359 of 2010 along with Arbitration Petition No.1360 of 2010 and seeks initiation of an action against the respondents for allegedly having committed willful breach of the said order dated 8th September 2015 passed by this Court under the provisions of the Contempt of Courts Act, 1971.

(2.) The following important questions of law arise in this matter:-

(3.) Some of the relevant facts for the purpose of deciding this petition are as under :-