High CourtsSingle Bench(2026) 07 DEL CK 1127

Sakuma Exports Ltd vs Indian Sugar Exim Corporation Ltd

Delhi High Court, Principal Bench, New Delhi · Decided on 13 July 2026

HON’BLE JUDGES
Avneesh Jhingan, J
RESULT
Allowed
CASE NUMBER
O.M.P. (ENF)(COMM) 226/2023

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Judgment

2 paragraphs · 43 words
1.

The petition filed by Indian Sugar Exim Corporation Limited under Section 34 of the Arbitration and Conciliation Act, 1996 was allowed and the award was set aside.

2.

No further orders are called for and the petition is disposed of as infructuous.