VEDANTA LIMITED Vs. SGS INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This Original Petition has been filed to set aside the impugned Arbitral award dated 12.05.2018, passed by an Arbitration Tribunal, consisting of three Arbitrators.

(2.) Short facts, which are imperative for appreciating the case of the petitioner are as under :

(3.) Aggrieved by the termination notice, the respondent referred the dispute to an Arbitration Tribunal, consisting of three Arbitrators. After hearing both parties and on considering the oral and documentary evidence on record, the Arbitration Tribunal, vide a detailed award dated 12.05.2018, opined that, the respondent had not successfully satisfied its obligations as per the contract, hence, the termination of contract is valid, legal, just and reasonable.