Rti Austria Gmbh vs M/S.Shriram Epc Limited
2023 Latest Caselaw 9704 Mad

                                                                       Arb.O.P.(Com.Div.) No.528 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.08.2023

                                                      CORAM

                                  THE HON'BLE Mr. JUSTICE ABDUL QUDDHOSE

                                         Arb.O.P (Com.Div.) No.528 of 2022


                     RTi Austria GmbH
                     represented by its Authorised Signatory
                     Niels Hufnagl                                              ... Petitioner

                                                       Versus

                     M/s.Shriram EPC Limited,
                     Sigappi Achi Building,
                     4th Floor, 18/3, Rukmini Lakshmipathy Road,
                     Egmore, Chennai – 600 008.                          ... Respondent
                     Prayer: Arbitration Original Petition (Commercial Division) filed under
                     Sections 47 - 49 of the Arbitration and Conciliation Act, 1996 prays that the
                     Award dated 04.12.2018 be deemed to be a decree of this Court and that this
                     Court pronounce judgment according to the Award dated 04.12.2018 made
                     and published by the ICC International Court of Arbitration – Asia and
                     direct the respondent to pay to the petitioner a sum of 286824 (Two
                     Hundred Eighty Six Thousand Eight Hundred and Twenty Four Euros only)
                     equivalent to Indian Rs.23949804 (Two Crores Thirty Nine Lakhs Forty
                     Nine Thousand Eight Hundred and Four only) along with interest at the rate
                     of 18% per annum.

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https://www.mhc.tn.gov.in/judis
                                                                        Arb.O.P.(Com.Div.) No.528 of 2022

                                                                        ABDUL QUDDHOSE, J.


                                                                                                    vga

                                       For Petitioner   : Mr.Arul Gnana Prakash

                                       For Respondent   : Mr.Suresh for
                                                          M/s.Shivakumar & Suresh

                                                        ORDER

A Joint Memorandum of Compromise dated 04.08.2023 has been

filed today. The Settlement Agreement dated 27.07.2023 entered into

between the petitioner and the respondent is annexed along with the Joint

Memorandum of Compromise. In terms of the Joint Memorandum of

Compromise, this petition is disposed of. The Joint Memorandum of

Compromise shall form part of the order. No costs.

04.08.2023 vga

Arb.O.P (Com.Div.) No.528 of 2022

https://www.mhc.tn.gov.in/judis