Omar Shipping Sa vs Rika Global Impex Ltd
2022 Latest Caselaw 1632 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: EXEP No.1 of 2021 & ICOMAOA No.12 of 2021

PROCEEDING SHEET Sl OFFICE DATE ORDER No NOTE

7. 06.4.2022 NJS, J

EXEP. No.1 of 2021 & ICOMAOA No.12 of 2021

Heard the learned counsel on both the sides. The matter requires consideration, in the light of the judgment rendered by the Hon'ble Supreme Court in Vijay Karia vs. Prysmian Cavi E Sistemi SRL, (2020) 11 SCC 1, and objection to the enforcement of Foreign Award with reference to the objections/ grounds raised in I.A.No.1 of 2022 in EXEP No.1 of 2021. The learned counsel for the petitioner to file chronology of events along with the relevant material, if any.

List the matters after two weeks.

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