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Ssa Dooel Blaguna Skopje vs Johnson Rubber Industries Limited on 15 May, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     Arb.Pet.C 38/2018
                                                           1



                                           IN THE SUPREME COURT OF INDIA

                                             CIVIL ORIGINAL JURISDICTION

                                       Arbitration Petition (Civil) No 38 of 2018



                      SSA DOOEL Blaguna - Skopje                                       … Petitioner



                                                      Versus



                      Johnson Rubber Industries Limited                                … Respondent



                                                         ORDER

1 Article 12 of the agreement between the parties provides as follows:

"Arbitration:

In case of a dispute, the Parties shall try to resolve it through negotiations, and if they fail to reach an agreement, any international court shall be the competent court.”

2 Though the clause is titled as ‘arbitration’, it is evident that there is no submission by the parties to arbitration. The clause indicates that if the parties fail to reach an agreement by negotiations, “any international court shall be the competent court”. This is not plainly an arbitration agreement.

3 The Arbitration Petition is accordingly dismissed.

4 Pending applications, if any, stand disposed of.

….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] ..…....…........……………….…........J. [J B Pardiwala] New Delhi;

      May 15, 2023
      CKB
Arb.Pet.C 38/2018
                                              3


ITEM NO.42                        COURT NO.1                        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

Arbitration Petition (Civil) No.38/2018 SSA DOOEL BLAGUNA SKOPJE Petitioner(s) VERSUS JOHNSON RUBBER INDUSTRIES LIMITED Respondent(s) (With IA No.16486/2021 - EXEMPTION FROM FILING O.T. and IA No. 177554/2018 - EXEMPTION FROM FILING O.T.) Date : 15-05-2023 These matters were called on for hearing today.

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Harshadray A. Dave, Adv.

Mr. Lakshmeesh S. Kamath, AOR Ms. Samriti Ahuja, Adv.

For Respondent(s) Mr. Akhil Anand, AOR Mr. Tarun Dua, Adv.

Mr. Pragun Dua, Adv.

UPON hearing the counsel the Court made the following O R D E R 1 The Arbitration Petition is dismissed in terms of the signed order.

2 Pending applications, if any, stand disposed of.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)