MPHASIS LIMITED Vs. SREEVEN INFOCOMM LIMITED

JUDGEMENT

(1.) This appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (in short, the Act of 1996) read with Sec. 13(1A) of the Commercial Courts Act, 2015 has been filed by the appellant-M/s.Mphasis Limited challenging the order/judgment dtd. 31/5/2022 passed by LXXXIV Additional City Civil and Sessions Judge, Bengaluru (CH-85) (in short, 'Sessions Judge') in Com.A.P.No.23/2021, whereby the learned Sessions Judge has allowed the petition-AP No.23/2021 filed under Sec. 34 of the Act of 1996 by the Respondent No.1 herein and set aside the Arbitral Award dtd. 10/6/2020 passed by the learned sole Arbitrator in SBA/AC-01/2019.

(2.) Suffice to state that the contesting party is the Respondent No.1. The facts to be noted for the purpose of this judgment are as under:

(3.) The National Institute of Electronics and Information Technology (in short, 'NIELIT') is an Autonomous Scientific Society of the Department of Electronics and Information Technology, Ministry of Communications and Information Technology, Government of India, which invited bids for providing Managed Data Digitalization Services for Creation of Aadhar Enrolment and National Population Register for residents of Rural Areas in India.