GUJARAT GAS LIMITED Vs. VEDANTA LIMITED

JUDGEMENT

(1.) By way of the present petition under sec. 9 of the Arbitration and Conciliation Act, 1996 ('A&C Act'), the petitioner seeks interim measures of protection against the respondents in the context of disputes that are stated to have arisen from Master Gas Sales Contract dtd. 30/5/2001 ('MGSC') and other related agreements as detailed hereinafter.

(2.) Although several prayers have been made in the petition, in view of what has transpired in the interregnum, the petitioner has at this stage, pressed only prayer (a), which reads as under :

(3.) On the basis of the averments contained in the petition and submissions made by Mr. Parag Tripathi, learned senior counsel appearing for the petitioner, the essential case set-up by the petitioner is the following :