(1.) The parties have filed these petitions under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the 'A&C Act') impugning an Arbitral Award dtd. 1/12/2020 (hereinafter the 'impugned award') passed by the Arbitral Tribunal constituted of three members, Justice (Retd.) Badar Durrez Ahmed, Justice (Retd.) Mukul Mudgal and Justice (Retd.) Dr. Mukundakam Sharma as the Presiding Arbitrator (hereinafter 'the Arbitral Tribunal').
(2.) The impugned award has been rendered in the context of disputes that have arisen between the parties in relation with the agreements dtd. 12/9/2014 for execution of certain works relating to the Lara Super Power Thermal Project. Factual Context
(3.) On 5/6/2014, NTPC issued an Invitation for Bids (IFB) for the works regarding "Coal Handling Plant Package for Lara Super Power Thermal Project, Stage 1 (2 x 800 MW)" (hereinafter 'the Project'), on the terms and conditions stipulated therein.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN