- (1.) Leave granted.
(2.) The Appellant herein a company registered under the laws of India and an American company known as North American Coal Corporation (A Delaware Corporation) hereinafter referred to as the 'American company' entered into an agreement dated 1st January, 2009 for mine and development operations hereinafter referred to as "AGREEMENT-I".
(3.) Under AGREEMENT-I, the American company agreed to provide certain consultancy and other onsite services for a mine to be operated by the appellant herein in India. Article XII1 of AGREEMENT-I provides for two things - (1) the governing law of the agreement, and (2) resolution of disputes, if any to arise between the parties, by arbitration.;