BHUSHAN STEEL Vs. SINGAPORE INTERNATIONAL ARBITRATION CENTRE

JUDGEMENT

(1.) THIS order shall dispose of the application filed by the applicant/ defendant in the suit seeking correction in the order passed by this court on 04.06.2010 in IA No.11355/2009 filed by the defendant No.2 under Order VII Rule 11(d) of the Code of Civil Procedure, 1908.

(2.) THE main premise of the application is that the said order passed by this court dated 04.06.2010 needs to be corrected in as much as in para 47 where in this court observed that the parties by the agreement have excluded the provisions of the Indian Arbitration and Conciliation Act. THE said observation in para 47 as stood in the order are recorded as under:

(3.) FURTHER Mr. Chandiok, learned Senior counsel and ASG contended that the order dated 04.06.2010 passed by this court observes about international commercial arbitration which is the subject matter in which the present dispute falls. Thus, he states that the finding in the para 47 needs no correction as the parties have excluded the provisions of Arbitration law by way of the agreement and thus no correction is required.