ARMTECH (INDIA) LIMITED Vs. GAIL (INDIA) LIMITED

JUDGEMENT

(1.) The aforesaid petitions are cross petitions under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the "A&C Act") impugning the Arbitral Award dtd. 24/9/2019 (hereafter the "impugned award") rendered by an Arbitral Tribunal constituted of Justice (Retd.) V.K. Gupta as the Sole Arbitrator (hereafter the "Arbitral Tribunal").

(2.) The impugned award was rendered in the context of the disputes that have arisen between the parties in connection with an Agreement dtd. 1/5/2012, whereby Armtech (India) Limited [petitioner in OMP(COMM) No.20/2020 " hereafter referred to as "Armtech"] had agreed to execute the works relating to the "External Development and External Services for 100 Type B and 20 Type D Houses at Gain Gaon, Dibiyapur, Auraiya, Uttar Pradesh".

(3.) GAIL (India) Limited [petitioner in OMP(COMM) No.33/2020 " hereafter referred to as "GAIL"], is a Government of India undertaking, inter alia, engaged in the business of distribution of natural gas, liquid hydrocarbons, LPG, manufacturing of petrochemicals etc. One of GAIL's manufacturing unit is located at Gail Gaon, Dibiyapur, District Auraiya, Uttar Pradesh.