M/S.ILFS ENGINEERING AND CONSTRUCTION COMPANY LIMITED Vs. M/S.INDIAN STRATEGIC PETROLEUM RESERVES LIMITED

JUDGEMENT

(1.) By this petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996 ( the 1996 Act ), the petitioner seeks reference of its dispute with the respondent to arbitration.

(2.) The issue in controversy being limited, equally limited need be the reference to the factual fasciculus in which the dispute arises.

(3.) By contract dated 9th September, 2014, respondent entrusted, to the petitioner, the work of laying of a pipeline from Land Fall Point (LFP) to Mangalore/Padur Cavern for the Strategic Storage of Crude Oil at Padur. The contract contained General and Special Conditions, i.e. the GCC and the SCC, respectively.