a foreign award. The petitioner has filed the original partial award dated 20th January, 2017 and has also referred to the agreement containing the arbitration clause and also disclosed an e-mail dated 24th December, 2009 and the fixture note in accordance with the principal terms agreed between the parties on 24th December, 2009. The fixture note was dated 24th December, 2009 and clause 4 of the other terms thereof provided for arbitration in Singapore English Law to apply. The fixture note dated 24th December, 2009 was sent by an e-mail dated 27th January, 2010 and the certified copy is enclosed to the affidavit in support of the tabular statement. The respondent appears to have signed the fixture note and forwarded the same to the petitioner by e-mail 2dated 29th January, 2010. Since the requirement of Section 47 of the Arbitration and Conciliation Act, 1996 is fulfilled, the application is held to be maintainable. The matter stands adjourned for three weeks. It would be open for the award-debtor to file its objection with regard to the enforcement of the partial award in the meantime. There shall also be an order in terms of (c) of column
10 of the tabular statement. The petitioner shall serve a copy of this application upon the award-debtor by speed post with acknowledgement due within a week from date and shall file affidavit of service on the adjourned date. (SOUMEN SEN, J.)
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