(1.) The petitioner in the instant application [being A.P. 288 of 2020] under Sec. 34 of the Arbitration and Conciliation Act, 1996 [hereinafter referred to as 'the Act'] is a statutory authority under the Major Ports Trusts Act, 1963. The Board of Trustees for Shyama Prasad Mookerjee Port, Kolkata (earlier known as the Board for the Port of Kolkata), inter alia, carries on the management and administration of the docks and also the lands of such port trust authorities.
(2.) The respondent is a joint venture company, M/s Universal Seaport Private Limited, incorporated for the purpose of executing a contract for the purpose of supply, operation and maintenance of various cargo handling equipment at berth no. 4B, Haldia Dock Complex at Kolkata Port Trust. The said respondent company is a consortium of M/s. Ocean Connection Pte. Ltd., M/s/ Seapol Ports Private Limited and M/s Euro Maritime Pte. Ltd.
(3.) The petitioner has challenged the Award [hereinafter referred to as 'Award'] dated January 10, 2020, as further revised by an additional award dated March 14, 2020, passed by a Sole Arbitrator [herein after referred to as 'Arbitrator']. An application for stay of the Award [IA No. GA 1 of 2020 in A.P. No. 288 of 2020] was also filed. An Execution Application was filed by the Respondent, being E.C. 98 of 2022. All the applications are being conjointly decided. Relevant Facts
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN