MILLENNIUM AUTOMATION PRIVATE LIMITED Vs. HFCL LIMITED (FONNALLY HIMACHAL FUTURISTIC COMMUNICATIONS LTD. )

JUDGEMENT

(1.) A petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 has been filed on behalf of the petitioner.

(2.) It is submitted that in the year 2018, Bharat Sanchar Nigam Limited (BSNL) vide Purchase/Work Orders under GOFNMS Tract-I Project under Tender Ref. BSNL PO NO.CT/PO/14/2018 dtd. 19/7/2018 awarded a composite Work Order to respondent for procurement, supply, installation, testing and maintenance of GIS based Optical Fibre Cable Network Management Systems (GOFNMS), to be used by Defence Forces.

(3.) The respondent sub-contracted the three sub-projects namely: (i) Precision Air Conditioner' (PAC-Project), (ii) 'Electrical Integration Work at Communication Nodes' (Electrical-Project) and (iii) 'Uninterruptible Power Supply Project' (UPS-Project) to the petitioner vide separate composite Work Order/ Purchase Orders for each of the said three subprojects. The petitioner successfully and timely completed all the awarded works under the three sub-projects.