HINDALCO INDUSTRIES LTD Vs. ESS DEE ALUMINIUM LIMITED

JUDGEMENT

(1.) 1. THE Petitioner has invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act), for various interim reliefs/ protective measures after invocation of Arbitration Clause and pending the Petition under Section 11 of the Arbitration Act.

(2.) THE basic events are:- In the month of September, 2008, negotiations ensued between the Petitioner and the Respondent regarding a possible arrangement for hedging/ for pricing supply of 1500 MT of Aluminium foil stock.

(3.) ON 30th September, 2008, the Petitioner sent a mail to Respondent agreeing to give volume discount of Rs.1,000/- per ton on booking 3000 tons between October 2008 and March 2009.