LAWS(DLH)-2013-5-150

HCL INFOSYSTEMS LTD Vs. GOVERNMET OF NCT DELHI

Decided On May 14, 2013
HCL INFOSYSTEMS LTD Appellant
V/S
Governmet Of Nct Delhi Respondents

JUDGEMENT

(1.) BY this order, I propose to decide the abovementioned petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 filed by the petitioner.

(2.) THE petitioner is a company incorporated under the provisions of Companies Act, 1956 dealing in software and information technology. The respondent is the Government of National Capital Territory of Delhi, Department of Information Technology.

(3.) PURSUANT to the bid by the petitioner, the respondent awarded the contract for the aforesaid work to the petitioner, leading to the execution of the Master Service Agreement dated 29th December, 2009 (hereinafter referred to as the "MSA") for "Establishment of Secured Communication Network (TETRA) for Commonwealth Games (CWG) 2010 and Legacy Period thereafter on Wet Lease Basis" between the President of India through the Secretary, Department of Information Technology (IT) of the respondent and the petitioner. The gross estimated value of the aforesaid contract is Rs.99,81,08,555/-.