BRIJ SYSTEMS LIMITED Vs. SATSPACE TEL PRIVATE LIMITED

JUDGEMENT

(1.) The present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 [hereinafter 'the Act '] has been filed seeking setting aside of the Arbitral Award dtd. 16/10/2020 [hereinafter 'impugned award'], whereby the learned Sole Arbitrator has allowed the claims of STPL (being the Claimant therein) and disallowed the counterclaims of BSL. BRIEF FACTS:

(2.) The facts giving rise to the present petition are summarized as follows: The Contract:

(3.) Mr. Surjendu Sankar Das, learned counsel for BSL, has made the following submissions before the Court: