MAHANAGAR TELEPHONE NIGAM LTD Vs. GAURAV ENTERPRISES

JUDGEMENT

(1.) Introduction

(2.) The disputes between MTNL and the respective parties arise from the agreements entered into pursuant to the bids submitted by the respondents in response to the Notice Inviting Tender (NIT) dated 25.11.2002. The controversy involved in the above matters is similar and the arbitral awards challenged in these petitions are also similar. In view of the above, the petitions are taken up together.

(3.) For the purposes of addressing the controversy involved in these petitions, this Court would refer only to the facts as relevant to OMP (COMM) 286/2016. The learned counsel appearing for the parties also agree that the decision in the said matter would be determinative of other petitions as well. The arbitral award dated 30.12.2015 impugned in the said matter is hereafter referred to as "the impugned award".