WEP SOLUTIONS LIMITED Vs. TATA CONSULTANCY SERVICES LTD.

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 9 of the Arbitration and Conciliation Act, 1996 praying for urgent interim orders.

(2.) The petitioner is a company engaged in the business of offering printing solutions for large projects and has the requisite specialized skills and experience for handling large -scale projects.

(3.) The respondent is the successor in interest of the company which was known as CMC Ltd and was combined and amalgamated with Tata Consultancy Services Ltd, thereby merging to form one legal entity. By virtue of the said amalgamation, all contractual rights and obligations of CMC Ltd are now vested in and binding on the present respondent. This amalgamation was sanctioned and permitted by the Bombay High Court in Company Scheme Petition No. 421/2015, vide order dated 14th August 2015. The respondent company has expertise in Information Technology ("IT") and IT enabled services, and has been commissioned by the Government of India for establishing and running Passport Seva Kendras, who has in establishing these Kendras outsourced some of the services.