INDRAPRASTHA GAS LIMITED Vs. PAWAN CASTING

JUDGEMENT

(1.) Indraprastha Gas Limited (hereinafter 'IGL') has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the 'A&C Act') impugning an arbitral award dated 10.12.2019 (hereinafter 'the impugned award') delivered by the Arbitral Tribunal constituted of Justice (Retd.) Dilip Raoshaeb Deshmukh, former Judge of the Chhattisgarh High Court, as the Sole Arbitrator.

(2.) Pawan Castings (hereinafter 'the respondent') is a proprietorship concern of Mr. Deepak Dhuper. He is engaged in the business of manufacturing of Aluminium Pressure Dye Castings under the said name. IGL is a company incorporated under the Companies Act, 1956 and is the only supplier of natural gas in Delhi. IGL was the claimant before the Arbitral Tribunal. The impugned award was rendered in the context of disputes that have arisen between the parties in relation to a Gas Sales Agreements (GSAs) dated 10.11.2009 and 1.11.2014. Factual context

(3.) On 10.11.2009, the parties (IGL and the respondent, Pawan Castings) entered into a Gas Sales Agreement (GSA) under the category of Large Industrial Customer for the supply of Piped Natural Gas (hereafter PNG). IGL agreed to supply 1,56,000 SCM of PNG annually and 500 SCM daily under the aforesaid GSA.