April 2,2019:
ICC Arbitration Court in The Hague, Netherlands, ruled in favour of Indonesia in the case, according to a notification the government received last week.
IMFA had filed a claim to Court in 2015, alleging that overlapping mining permits issued by the Authorities have disrupted its operation in Kalimantan, the Indonesian side of Borneo island.
This is a second court victory announced by Indonesian Government in recent weeks, after International Centre for Settlement of Investment Disputes, a U.S-based Arbitration Tribunal, dismissed an effort by Churchill Mining PLC to revive a $1.3 billion claim against Jakarta over cancelled coal mining rights, also in Kalimantan.
Source Business Standard
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