INDRAPRASTHA GAS LIMITED (IGL) Vs. SHREE TIRUPATHI UDYOG

JUDGEMENT

(1.) Indraprastha Gas Limited (hereafter "IGL") has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter the "A & C Act") impugning an arbitral award dated 18.12.2019 (hereafter "the impugned award") passed by an Arbitral Tribunal comprising of a Sole Arbitrator.

(2.) The impugned award was rendered in respect of disputes that had arisen between the parties in relation to Gas Supply Agreements (GSAs) dated 22.03.2011 and 01.11.2014.

(3.) Briefly stated, the relevant facts that are necessary to address the controversy are as under: