ORIENTAL INSURANCE CO. LTD Vs. HCL INFOSYSTEMS LIMITED

JUDGEMENT

(1.) The instant petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'The Act, 1996') has been filed on behalf of the petitioner seeking the following reliefs: -

(2.) The petitioner is a public sector, general insurance company of India, having its head quarters at A-25/27, Asaf Ali Road, New Delhi-110002 (hereinafter referred to as 'Insurance Company'). The Respondent is a company incorporated under the laws of India, and is involved in the business of providing Information Technology ('IT') solutions, hardware, software, as well as ancillary solutions across the country, having its registered office at 806 Siddharth, 96, Nehru Place, New Delhi-110019 (hereinafter referred to as 'HCL').

(3.) The petitioner floated a 'Request for Proposal' (hereinafter referred as "RFP") on 5/8/2016 for the procurement, implementation, customization, deployment, maintenance, training and support qua an Enterprise Content Management (EMC) solution. The Respondent was declared a successful bidder and the Notification of Award ('NOA') dtd. 10/2/2017 for a total project value of Rs.15,98,57,533.00 was issued to the Respondent. The project value included Annual Maintenance ('AMC') for a period of five years after the implementation of the work. Consequently, an agreement dtd. 23/2/2017 was executed between the parties.