VINDHYA TELELINKS LIMITED Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) This execution petition involves an interesting point of law.

(2.) M/s. Vindhya Telelinks Ltd. filed an execution petition in relation to the Award dated 25th September, 2001, seeking execution thereof in the manner of a decree.

(3.) Under the Arbitration Act, 1996 it is provided in Section 36, that an Award may be enforced as a decree only in either of the two eventualities referred to below: