arbitration, commercial contract, ONGC
0  28 Jul, 2010
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M/S. Sumitomo Heavy Industries Limited Vs. Oil & Natural Gas Company

  Supreme Court Of India Civil Appeal /3185/2002
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Case Background

The case arose in Mumbai, Maharashtra, involving M/S Sumitomo Heavy Industries Ltd contracting with Oil & Natural Gas Commission for offshore installation at Bombay High. The matter progressed through ...

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