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Baker Hughes Singapore Pte vs Vedanta Limited (Division Cairn Oil And ... on 24 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

                                                     1

     ITEM NO.30                  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 : 24-09-2021 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.

Learned senior counsel for both the parties are directed Digitally signed by SATISH KUMAR YADAV Date: 2021.09.24 16:46:28 IST Reason: to place a list incorporating therein the names they want to be appointed as the Presiding Arbitrator for adjudication of the dispute in question.

List on 30.09.2021.

Needful be done, in the meantime.

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