Harish Tandon,J. - (1.) The judgment and order dated September 20, 2019 passed by the single Bench in G.A No. 211 of 2017 filed in connection with A.P No. 1046 of 2016 is the subject-matter of dispute in the instant appeal. The aforesaid application was filed challenging the Partial Final Award dated September 09, 2016 passed by the International Chambers of Commerce (ICC) in Paris, France u/S. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the ' said Act' ).
(2.) An agreement was entered into on January 12, 2002 for transfer of majority shareholding and control of Haldia Petrochemicals Limited (respondent No.2 ) in favour of Chatterjee Petrochem (Mauritius) Co. (respondent No. 1) by the Government of West Bengal (appellant No. 1) and the West Bengal Industrial Development Corporation Limited (appellant No. 2).
(3.) The said agreement contains an arbitration clause which is adumbrated hereinafter: ' In respect of all disputes, differences, claims and questions between the parties hereto arising out of this JVA or in any way relating to this document or any term, condition or provision herein mentioned or construction or interpretation thereof as to the working of HPL or in any way relating to the business of the affairs of HPL, the parties shall first endeavour to settle such disputes, differences, claims or questions by friendly consultation and failing such settlement, disputes or differences will be settled in accordance with the Rules of Arbitration of the International Chamber of Commerce (ICC) Court of Arbitration. The venue of Arbitration will be Paris and the law applicable to the contract will be Indian Law.' ;