THALES AIR SYSTEMS Vs. UNION OF INDIA

JUDGEMENT

(1.) Main contours of the challenge laid in the petition

(2.) Before we proceed further we may indicate that for the sake of convenience that we would be referring to main parties by their names, albeit in abbreviated forms. Therefore, the petitioner being Thales Air Systems S.A. would be referred to as TAS; the Respondent no. 1, i.e., Union of India as UOI, Respondent no. 2, i.e., Airport Authority of India as AAI; Respondent no. 3, i.e., Eldis as Eldis, and lastly Respondent No. 4, i.e., Raytheon Canada Radar Systems as Raytheon.

(3.) In order to appreciate the contentions of parties and the challenge made in the petition it may be necessary to refer to the background in which disputes have emerged inter-se the parties.