RASHTRIYA ISPAT NIGAM LIMITED Vs. BALAJI COKE

JUDGEMENT

(1.) The present appeal is filed by Rashtriya Ispat Nigam Limited [for short "RINL"] under Sec. 37 of the Arbitration and Conciliation Act, 1996 read with Order 43 Rule 1 of Code of Civil Procedure, 1908 [for short, "C.P.C"], assailing the Order, dtd. 14/10/2019 passed in C.A.O.P.No. 1 of 2018, on the file of Special Judge for Trial and disposal of Commercial Disputes, Visakhapatnam, wherein the application, filed by the appellant herein under Sec. 34 of the Arbitration and Conciliation Act, 1996, was dismissed confirming the order of the Arbitral Tribunal.

(2.) The circumstances, which led to filing of the Claim Petition, are as under:-

(3.) The Claimant filed Claim Statement, seeking the following reliefs, which are as under: