C. K. Thakker, J. - (1.) The present review petition is filed against an order dated January 31, 2006 passed in Arbitration Petition No. 1 of 2005, in Shin Satellite Public Co. Ltd. vs. M/s. Jain Studios Ltd., (2006) 2 SCC 628. The prayer is to review the said order and restore the Arbitration Petition to the file for reconsideration. A further prayer is made to permit the applicant to nominate Honble Mr. Justice Satpal, Retd. Judge, High Court of Punjab and Haryana as one of the arbitrators.
(2.) Notice was issued by me on May 4, 2006 by making it returnable on May 11, 2006. On returnable date, the parties were heard.
(3.) It is not necessary to narrate the facts in detail in the present review petition since they had been stated in the main order. It was submitted by the learned counsel for the applicant that there were two obvious errors in the order wherein it was observed as if the applicant (respondent in the Arbitration Petition) submitted that arbitration may be held in London or in Singapore where arbitration proceedings were going on between the parties and the applicant had no objection if the matter was referred to arbitration in London or in Singapore.;