ZION SHIPPING LTD Vs. SARALA FOODS PVT LTD

JUDGEMENT

(1.) Present application is filed under Sec. 9 of Arbitration and Conciliation Act, 1996, seeking following relief:

(2.) (a) Initially, this Court, on 23/4/2024, has passed conditional order of attachment (herein after, for short 'attachment') of stock in trade of 1600 MTs of rice. However, subject to furnishing of security for USD 296,326.74 within twenty-four hours on receipt of notice, the said order under attachment stood raised.

(3.) Petitioner herein filed counter on I.A. No.1 of 2025 on 22/4/2025 and an additional counter on 29/8/2025.