- (1.)On 2nd April, 2014, this Court has passed the following order:
It has been pointed out that, in judgment dated 31st March, 2014 delivered in Arbitration Petition No. 27 of 2013, in spite of my earlier observations that I shall not appoint an Arbitrator from either of the list submitted by the parties, the Arbitrator actually appointed happens to be on the list of the Petitioners.

In that view of the matter, the aforesaid direction appointing Honourable James Spigelman AC QC, former Chief Justice and Lieutenant Governor of New South Wales, Australia as the third Arbitrator is hereby withdrawn. The substitute Arbitrator shall be appointed subsequently by a separate order.

It is also made clear that all issues arising between the parties are specifically kept open and the Arbitral Tribunal shall proceed being wholly uninfluenced by any observation made in the judgment.

(2.)In furtherance of the aforesaid order, I hereby appoint Honourable Michael Hudson McHugh, AC QC, former Judge of the High Court of Australia and former Non-permanent Justice of the Court of Final Appeal in Hong Kong as the third arbitrator, who shall act as the Chairman of the Arbitral Tribunal.
(3.)The E-mail address of the aforesaid third arbitrator is as follows: