SALMA DAM JOINT VENTURE Vs. WAPCOS LIMITED

JUDGEMENT

(1.) This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act").

(2.) The petitioner before me is a joint venture entity going by the name: Salma Dam Joint Venture (hereafter referred to as "J.V. entity"). The J.V. entity comprises a company by the name of SSJV Projects Private Limited (in short "SSPL") and another company by the name: M/s Angelique International Ltd. (in short "AIL"). The J.V. entity was formed pursuant to a Joint Venture Agreement dated 9.9.2005 (in short "JV Agreement") executed between SSPL and AIL.

(3.) However, in order to adjudicate upon the present petition, to my mind, the following broad facts are required to be noticed.