(1.) The present revision petition has been preferred by the petitioner against the order dtd. 31/8/2018 passed by Additional District Judge-cum-Commercial Court, Amritsar, vide which objections filed by the petitioner against the enforcement of foreign award dtd. 14/2/2014/7/5/2014 were dismissed.
(2.) Petitioner is a registered firm. Since June 2012, one Mr. J.P. Brun was in contact with the petitioner firm through its managing partner/respondent No.2. Mr. J.P. Brun is a broker. He had been writing to the petitioner on various occasions inter alia raising queries for various types of rice including Brown Cargo Traditional Basmati Rice, Pusa Cargo Brown Basmati Rice, Ranbir Traditional Cargo Brown Basmati Rice etc. for exporting about 500 MT per month shipment from India for different quantities and for different periods. The dialogue between the broker Mr. J.P. Brun and the petitioner started and thereafter, culminated into exchange of certain E-mails. The details of E-mails as brought on record by both the parties are admitted communications.
(3.) E-mail dtd. 30/10/2012 at 12:34 PM sent by Mr. J.P. Brun was to the following effect:-
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..
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