Full Judgment Text
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CASE NO.:
Arbitration Petition 2 of 2006
PETITIONER:
SEDCO FOREX INTERNATIONAL DRILLING INC
RESPONDENT:
THE OIL & NATURAL GAS CORPORATION LTD
DATE OF JUDGMENT: 20/04/2006
BENCH:
S.H. KAPADIA
JUDGMENT:
JUDGMENT
O R D E R
Heard learned counsel on both sides.
The facts of this matter are identical to the
facts in Arbitration Petition No.1 of 2006 except for
the date of contract and the amount. Therefore, it
is not necessary for me to reiterate the facts.
Suffice it to state, that the application under
section 11(4) of the Arbitration & Conciliation Act,
1996 preferred by the applicant is maintainable. It
is not pre-mature, as contended on behalf of the
ONGC. In the circumstances, Hon’ble Mrs. Justice
Sujata V. Manohar (retired) and Hon’ble Mr. Justice
V. N. Khare (former CJI) are appointed as
Arbitrators to decide all disputes and differences
between the parties. The two arbitrators shall
appoint an umpire in terms of clause 28.0 of the
contract.
Learned arbitrators may fix their own terms
and conditions as to their remuneration.
As far as fixing of date of hearing is concerned,
liberty is given to the parties to approach the
arbitrators, who will decide the due date according
to their convenience.
The arbitration petition is accordingly disposed
of.