SARAF Vs. FEDERAL

JUDGEMENT

(1.) The instant application has been filed under Section 27 of the Arbitration and Conciliation Act, 1996. The petitioner is the claimant in an ongoing arbitration proceedings. The Arbitration proceedings commenced pursuant to a statement of claim filed in November 2012 and is presently being conducted by a Tribunal of three Arbitrators in Delhi.

(2.) In the instant application the petitioner has prayed for summons to be issued upon a witness of the respondent No. 2 and to direct him to present himself for cross-examination through video conferencing. The witness, Mr. L N Bobkov is presently residing in St. Petersburg, Russia.

(3.) There are four parties in the arbitration proceedings. The respondent in the present application is appearing on behalf of the first respondent before the learned Tribunal and Mr. Bobkov is a witness of the second respondent before the Tribunal. Both the respondents are Russian entities; the first respondent being the Federal Agency of the Russian Government for said property management.