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Baker Hughes Singapore Pte vs Vedanta Limited (Division Cairn Oil And ... on 30 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     Arbitration Pet.(C)No.9/21 etc.                     1

     ITEM NO.17                        Court 1 (Video Conferencing)                       SECTION XVI-A

                                       S U P R E M E C O U R T O F             I N D I A
                                               RECORD OF PROCEEDINGS

                               Petition(s) for Arbitration (Civil) No(s).9/2021

     BAKER HUGHES SINGAPORE PTE                                                      Petitioner(s)
                                     VERSUS
     VEDANTA LIMITED (DIVISION CAIRN OIL AND GAS)                                    Respondent(s)

     IA No. 82938/2021                    - APPLICATION FOR PERMISSION
     WITH
     ARBIT.CASE(C) No.                    10/2021 (XVI-A)
     (FOR REJOINDER ON                    IA 83049/2021
     IA No. 83049/2021                    - REJOINDER)

     Date : 30-09-2021 These matters were called on for hearing today.

     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE SURYA KANT
                               HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                     Mr.    Gopal Subramanium, Sr.Adv.
                                           Mr.    Dhirendra Negi, Adv.
                                           Mr.    Sidharth Sethi, AOR
                                           Ms.    Pragya Chauhan, Adv.
                                           Mr.    Pavan Bhushan, Adv.

     For Respondent(s)                     Mr.    Gopal Jain, Sr.Adv.
                                           Ms.    Vanita Bhargava, AOR
                                           Mr.    Ajay Bhargava, Adv.
                                           Mr.    Aseem Chaturvedi, Adv.
                                           Mr.    Arvind Ray, Adv.
                                           Ms.    Vansha S. Suneja, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

The Court is convened through Video Conferencing. Heard Mr. Gopal Subramanium, learned senior counsel appearing on behalf of the petitioner as also Mr. Gopal Jain, learned senior counsel appearing on behalf of the respondent.

Vide order dated 24.09.2021, learned senior counsel for Digitally signed by SATISH KUMAR YADAV both Date: 2021.09.30 17:26:30 IST Reason:

the parties were directed to place a list incorporating therein the names they seek to be appointed as the Presiding Arbitrator for adjudication of the dispute in question.

In compliance of the said direction, counsel for the parties in both the matters have on 27.09.2021 filed lists of eminent arbitrators for consideration for the appointment as the Presiding Arbitrator.

Having perused the said lists, we direct both the learned senior counsel to discuss and suggest one agreed name, who may be appointed as the Presiding Arbitrator, on the next date of hearing.

List on 07.10.2021.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)