HARYANA VIDYUT PRASARAN NIGAM LIMITED Vs. COBRA INSTALACIONES Y. SERVICES, S.A. & SHYAM INDUS POWER SOLUTION PVT. LTD.

JUDGEMENT

(1.) The parties have filed these cross petitions under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter the 'A &C Act') impugning an Arbitral Award dtd. 29/7/2020 (hereinafter the 'impugned award') rendered by the Arbitral Tribunal comprising of a former Judge of this Court as the Sole Arbitrator (hereinafter 'the Arbitral Tribunal'). Factual Context

(2.) Haryana Vidyut Prasaran Nigam Limited (hereinafter 'HVPNL'), is a company, inter alia, engaged in the business of maintenance and supply of electricity within the state of Haryana.

(3.) M/s Cobra Instalaciones Y. Services, S.A. and M/s Shyam Indus Power Solution Pvt. Ltd. JV is a Joint Venture between the said entities (hereinafter 'Cobra') formed to supply materials and execute the works relating to erection of infrastructure and transmission of electricity