NMDC STEEL LTD. Vs. DANIELI AND C.OFFICINE

JUDGEMENT

(1.) The instant Writ Petition has been filed for a Writ of Certiorari quashing the Procedural Order No.15 dtd. 15/9/2025 passed by the Arbitral Tribunal as being perverse and in contravention of the principles of natural justice and equal treatment of parties under the provisions of The Arbitration and Conciliation Act, 1996 ('the 1996 Act') and the ICC Rules.

(2.) By the said impugned Procedural Order, the venue of the Closing Hearing in the Arbitration was shifted from Delhi to London, UK.

(3.) The petitioner prays for restoration of the venue to a location in Hyderabad. The petitioner also prays for an interim order for stay of the Arbitration Proceedings pending before the Arbitral Tribunal in ICC.