SARALA FOODS PRIVATE LIMITED Vs. ZION SHIPPING LIMITED

JUDGEMENT

(1.) Assailing the order of the learned Single Judge dtd. 23/4/2024 passed in ICOMAOA No.5 of 2024, filed under Sec. 9 of the Arbitration and Conciliation Act, 1996 (for short "the Act") granting conditional order of attachment, the present Appeal has been preferred. The appellant is the respondent No.1 in the said application.

(2.) For the sake of convenience, the parties are referred to as arrayed in ICOMAOA No.5 of 2024.

(3.) The case of the petitioner as set out in the application may briefly be stated thus: