BWL LIMITED Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present petition has been filed seeking execution of the Award dtd. 26/9/2000 (hereinafter 'Award'), as modified by the Division Bench of the High Court of Calcutta (hereinafter 'Division Bench') and further modified by the Supreme Court.

(2.) The Award was passed in favour of the decree holder directing the judgment debtor to pay a sum of Rs.6,07,56,342.00 to the decree holder, which included interest at the rate of 18.5% per annum compounded on quarterly rests.

(3.) The Award was set aside by a Single Judge of the High Court of Calcutta (hereinafter 'Single Judge') vide order dtd. 15/10/2004 in a petition filed under Sec. 34 of the Arbitration and Conciliation Act, 1996