STATE TRADING CORPORATION OF INDIA LIMITED Vs. OWNERS AND PARTIES INTERESTED IN THE VESSEL M V BALTIC CONFIDENCE

JUDGEMENT

(1.) This is an application by the first and second defendants inter alia for reference of all disputes which are the subject-matter of the present suit to arbitration and for stay of all further proceedings.

(2.) Briefly the facts leading to the present application are stated hereinafter.

(3.) The second defendant is the owner of the vessel "M.V. Baltic Confidence" ("the said ship" for short). The third defendant is the charterer of the said ship under the Time Charter party Agreement entered into by and between it and the second defendant.