GEOPHYSICAL INSTITUTE OF ISRAEL Vs. GEOENPRO PETROLEUM LTD.

JUDGEMENT

(1.) This petition filed under Section 11(5) of the Arbitration and Conciliation Act, 1996, prays for the appointment of an independent Arbitrator to arbitrate upon the claims raised by the petitioner.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) According to the averments in the petition, the petitioner is an organisation run and owned by the Government of Israel and is a well-known service provider specialised in the seismic exploration of oil and gas, including survey design, seismic field surveys, data processing and interpretation.