HUAWEI TECHNOLOGIES CO. LTD. Vs. STERLITE TECHNOLOGIES LIMITED

JUDGEMENT

(1.) The petitioner has filed the present petition for interim measures under Sec. 9 of the Arbitration and Conciliation Act, 1996.

(2.) The petitioner -Company is, inter alia, engaged in the business of Supply of Telecommunication Equipment and Network Elements. The respondent -Company is engaged in the business of developing and delivering products, solutions and infrastructure for telecom and power transmission networks.

(3.) Brief facts as per the petition are that Bharat Sanchar Nigam Ltd. (hereinafter referred as "BSNL"), O/o Chief General Manager, Karnataka Telecom Circle, No. 1 S.V. Road, Halasuru, Bangalore -560008, issued a Tender No. MM/10 -85/2010 -II/BB (hereinafter referred to as "BSNL Tender"), on 2nd September, 2010 for DSLAM Equipment and its associated accessories.