BWL LTD Vs. UOI

JUDGEMENT

(1.) By way of this judgment, I propose to decide the abovementioned four petitions filed by the parties as mentioned above under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') who have challenged the common Award dated 24 th March, 2014 passed by one Sh.Niranjan Singh, sole Arbitrator, in respect of disputes relating to purchase order dated 27th July, 2009 against the tender dated 10th September, 1998 by Department of Telecommunications (DOT) and Bharat Sanchar Nigam Ltd. (BSNL) (hereinafter referred to as the "DOT/BSNL/ Government").

(2.) The DOT is a Government of India Enterprise having its registered office at Sanchar Bhawan, 20, Ashoka Road, New Delhi 110 001.

(3.) Bharat Sanchar Nigam Ltd. is a Government of India Enterprise and has been made in the party in the arbitration proceeding as it had taken over the Union of India w.e.f. October 1, 2000 who is having its registered office at Bharat Sanchar Bhawan, Janpath, New Delhi -110 001.