REGENT COMPUTRONICS PVT. LTD.

FINOLEX CABLES LIMITED Appellant

V/S

MAHANAGAR TELEPHONE NIGAM LTD. Respondents

Referred Judgements :-

NHAI V. ITD CEMENTATION [REFERRED TO]
KESHAVLAL LALLUBHAI PATEL VS. LALBHAI TRIKUMLAL MILLS LIMITED [REFERRED TO]
H M KAMALUDDIN ANSARI AND CO SHANKAR VIJAY SAW MILLS VS. UNION OF INDIA [REFERRED TO]
AROSAN ENTERPRISES LIMITED VS. UNION OF INDIA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. SAW PIPES LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD VS. GREAT EASTERN SHIPPING CO LTD [REFERRED TO]
WASOO ENTERPRISER VS. J J OIL MILLS BHAVNAGAR [REFERRED TO]
NUNE SIVAYYA VS. MADDU RANGANAYAKULU [REFERRED TO]
ALAPATY RAMAMOORTHY VS. POLISETTI SATYANARAYANA [REFERRED TO]
ASSOCIATE BUILDERS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
KAILASH NATH ASSOCIATES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
CONSTRUCTION AND DESIGN SERVICES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) Finolex Cables Limited ('FCL') has filed this petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 ('Act') challenging an Award dated 18th Aug. 2009 by the sole Arbitrator in the disputes between FCL and the Respondent Mahanagar Telephone Nigam Ltd. ('MTNL') arising out of an order dated 20th Dec. 1990 placed by MTNL on FCL for supply of U/S Jelly Filled Cable ('JFC').

(2.) The aforementioned order was in respect of the following four sizes of JFC: <FRM>JUDGEMENT_116_LAWS(DLH)4_2017.html</FRM>

(3.) The terms and conditions attached to the purchase order ('PO') dated 20th Dec. 1990 require to be discussed at this stage. The delivery schedule stated that the delivery had to be completed by 20th May 1991. The place of delivery was also indicated. It stated "entire quantity is to be supplied to Delhi/Bombay Unit." The consignee was "MTNL, Delhi/Bombay."

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FINOLEX CABLES LIMITED Vs. MAHANAGAR TELEPHONE NIGAM LTD.

Referred Judgements :-

JUDGEMENT

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