ANIK INDUSTRIES LTD. Vs. SHREE RAJASTHAN SINTEX LTD.

JUDGEMENT

(1.) The present Civil Misc. Appeal is directed against the order dtd. 18/3/2023 passed by the learned Judge, Commercial Court, Udaipur on the file of Civil Misc. Case No.38/2018 (C.I.S. No.38/2018), wherein and whereby the award dtd. 23/3/2015 passed by the Arbitral Tribunal was set aside.

(2.) The appellant herein is the claimant before the Arbitral Tribunal (hereinafter referred to as, "the Tribunal") and the respondent herein is the respondent before the Tribunal. For convenience, the ranks of the parties as were referred before the Tribunal is maintained.

(3.) The sum and substance of the case of the claimant is that it is engaged in the business of Coal Trading amongst other businesses. The respondent is having Industrial Plant at Dungarpur (Rajasthan). The claimant supplied coal for the respondent Industrial Plant for generation of power under various purchase orders placed by the respondent from time to time during the period of October 2009 and August 2010.