Supreme Court - Daily Orders
Hindustan Oil Exploration Company ... vs Hardy Exploration And Production ... on 11 August, 2025
PETITION FOR ARBITRATION NO. 45/2025
ITEM NO.15 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION FOR ARBITRATION NO. 45/2025
HINDUSTAN OIL EXPLORATION COMPANY LIMITED PETITIONER(S)
VERSUS
HARDY EXPLORATION AND PRODUCTION (INDIA) INC & ORS. RESPONDENT(S)
FOR ADMISSION
Date : 11-08-2025 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Mr. Balbir Singh, Sr. Adv.
Mr. Ankur Kashyap, Adv.
Mr. Ajith S Ranganathan, Adv.
Mr. Rohit Rajershi, Adv.
Mr. Ramaswamy Mayyappan, Adv.
Mr. Aman Bajaj, Adv.
Mr. Purushartha Singh, Adv.
Mr. Siddharth Dua, Adv.
Mr. Ankur Kashyap, AOR
For Respondent(s) :
Mr. Mukul Rohatgi, Sr. Adv.
Mrs. Madhavi Divan, Sr. Adv.
Mr. Ritin Rai, Sr. Adv.
Mr. Ajoy Roy, Adv.
Ms. Avlokita Rajvi, Adv.
Mr. Lakshya Khanna, Adv.
Ms. Shradha Sriram, Adv.
Mr. Sameer Choudhary, Adv.
Signature Not Verified Ms. Ankita Gupta, Adv.
Digitally signed by
POOJA SHARMA
Mr. S. S. Shroff, AOR
Date: 2025.08.13
17:57:32 IST
Reason:
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PETITION FOR ARBITRATION NO. 45/2025
UPON hearing the counsel, the Court made the following
O R D E R
1. Issue notice, returnable in four weeks.
2. During the pendency of the present petition, the learned counsel for the petitioner prays for a direction from this Court to restrain the respondent no.2 from moving the Permanent Court of Arbitration at Hague for appointment of the 3rd Arbitrator. The petitioner submits that in view of the agreement between the Union of India, Oil and Natural Gas Corporation Limited, on the one hand, and the petitioner, i.e. Hindustan Oil Exploration Company Limited, and respondents, i.e. Invenire Petrodyne Limited and Hardy Exploration & Production (India) Inc., on the other hand, it will be this Court who will be entitled to appoint the third Arbitrator.
3. We are not inclined to grant any injunction at this stage, inasmuch if the respondents desire to proceed further with their application for appointment of a third Arbitrator before the Permanent Court of Arbitration, at Hague, it will be on their own risk and needless to state that it shall be subject to further orders to be passed in the present proceedings.
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PETITION FOR ARBITRATION NO. 45/2025
4. In the meantime, respondents, who have entered
appearance shall be at liberty to file their counter
affidavit.
(POOJA SHARMA) (ANJU KAPOOR)
AR-CUM-PS ASSISTANT REGISTRAR
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