SASKEN COMMUNICATIONS TECH LTD Vs. PRIME TELESYSTEMS

JUDGEMENT

(1.) The petitioner had sought for reliefs under Section 9 of the Arbitration and Conciliation Act, 1996 by the present proceedings. The following reliefs were claimed:-

(2.) This Court had, by its order dated 31.5.2002, restrained the respondents through injunction in terms of prayers (a), (b) and (c). After the above date, the proceedings continued to remain pending on 3.7.2002, since a submission was made on behalf of the respondent No.6 that it was not a party to the arbitration agreement or proceedings, and no orders could be made, the petitioner did not press for continuation of the previous order dated 31.5.2002. Subject to that, the interim order made on 31.5.2002 has subsisted.

(3.) In the meanwhile, the parties went into arbitration, in respect of the disputes raised. By the award dated 3.9.2007, the arbitral tribunal rendered findings in favour of the present petitioner. The operative portion of the award reads as follows:-