BHARAT SANCHAR NIGAM LTD. Vs. HUGHES NETWORKS SYSTEMS

JUDGEMENT

(1.) THE Petitioners herein filed an application under Section 34 of the Arbitration and Conciliation Act, 1996 challenging the impugned award dated 16th September, 2005.

(2.) THE brief facts of the case are that the objector/petitioner floated a tender enquiry bearing No. 15 -44/92 -MMD inviting offers for supply of 64 kbps TDM -TDMA (VSAT) Data Network Equipment. The offer of the respondent was accepted by the Petitioner and an advance purchase order dated 27th September, 1994 was issued in favour of the respondent.

(3.) THE Petitioner issued a Purchase Order dated 28th November, 1994 bearing No. 15 -44/92 -MMD/VOL -II for procurement of 64 kbps TDM -TDMA (VSAT) Data Network Equipment in favour of the respondent.