NTPC LTD Vs. TECPRO SYSTEMS LTD

JUDGEMENT

(1.) The appellant (hereafter "NTPC') has filed the present appeal under Sec. 37(2)(b) of the Arbitration and Conciliation Act, 1996 (hereafter "the A&C Act'), inter alia, impugning the orders dtd. 14/9/2021 and 29/9/2021 passed by the learned Arbitral Tribunal. Insofar as the order dtd. 14/9/2021 is concerned, NTPC assails the same to the limited extent that it directs maintenance of status quo with respect to the subject Projects.

(2.) The Arbitral Tribunal is in seisin of the dispute between the parties relating to Supply and Services Contracts dtd. 17/5/2011 for Coal Handling Plant Package for Pakri Barwadih Coal Mining Project (main CHP Contracts); and the Supply and Services Contracts dtd. 20/10/2011 for the Extended Coal Handling Plant Package for Pakri Barwadih Coal Mining Project Block (extended CHP Contracts).

(3.) The respondent (hereafter "TSL') claims that it is an established Engineering Procurement and Construction (EPC) Contractor and is engaged in providing turnkey solutions, inter alia, in respect of bulk material handling systems for cement, power and steels sectors.