DELHI STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED Vs. WELL PROTECT MANPOWER SERVICES PVT. LTD.

JUDGEMENT

(1.) The petitioner (hereinafter DSIIDC) has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the A&C Act) impugning an arbitral award (hereinafter the impugned award) dtd. 11/12/2020 delivered by the Arbitral Tribunal consisting of Justice (retd.) Swatanter Kumar as the Sole Arbitrator (hereinafter the Arbitral Tribunal).

(2.) The impugned award was rendered in the context of disputes that have arisen between the parties in connection with the Agreement dtd. 23/11/2016 (hereafter the Agreement). Factual Context

(3.) On 27/6/2016, DSIIDC issued a notice inviting tender for providing watch and ward services for various housing projects completed by it at different locations in Delhi (hereafter the Services).