J.K. International Pty Ltd vs The State Trading Corporation Of ...
2019 Latest Caselaw 539 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Reserved on : 1st October, 2018
                            Date of decision :28th January, 2019


+                OMP (ENF.) (COMM.) 45/2018
       J.K. INTERNATIONAL PTY LTD                  ..... Petitioner
                      Through: Mr. Sudhir Nandrajog, Senior
                               Advocate with Mr. Sanjay Bansal &
                               Mr. Ajay Chaudhary, Advocates

                             versus

       THE STATE TRADING CORPORATION OF INDIA
       LTD.                                     ..... Respondent
                    Through: Mr. Sandeep Sethi, Senior Advocate
                             with Mr. Ram K. Watal, Advocate
                             (M-98100316961).

       CORAM:
       JUSTICE PRATHIBA M. SINGH
                    JUDGMENT

Prathiba M. Singh, J.

1. The present petition has been filed seeking enforcement of the award dated 3rd September, 2013, passed by a three-member arbitral tribunal by a 2:1 majority.

2. O.M.P. 2/2014 is filed by the State Trading Corporation of India Ltd. (hereinafter, 'STC') under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act') challenging the award dated 3rd September, 2013 passed by a three member Arbitral Tribunal by a 2:1 majority. The majority award has been upheld with modifications in terms of the

judgement passed today in OMP 2/2014. Directions in respect of the payment to be made are contained in the said judgement.

3. The present OMP is disposed of in terms of the judgement passed today in OMP 2/2014.

PRATHIBA M. SINGH, J.

JUDGE JANUARY 28, 2019/dk