MAHANAGAR TELEPHONE NIGAM LTD. Vs. FINOLEX CABLES LIMITED

JUDGEMENT

(1.) The present appeal, filed under section 37 of the Arbitration and Conciliation Act, 1996 read with Section 10 of the Delhi High Court Act, 1966 by the Mahanagar Telephone Nigam Limited ('MTNL' hereafter), challenges the order dated 11th April, 2017 passed by the ld. Single Judge on the original side of this court accepting objections filed by the Finolex Cables Limited ('FCL' hereafter) against the arbitral award dated 18th August, 2009 passed by the sole arbitrator in a dispute between FCL and MTNL.

(2.) MTNL had entered into a contract dated 11th July, 1990 with FCL for supply of following four sizes of Jelly Filled Cables (JFCs) : <FRM>JUDGEMENT_156_LAWS(DLH)9_2017_1.html</FRM>

(3.) Pursuant to the said contract, a purchase order dated 20th December, 1990 was placed upon FCL. The date of delivery of the aforesaid goods was 20th May, 1991. The entire quantity was to be supplied to the Delhi/Bombay unit with the consignee being specified as "MTNL Delhi/Bombay".