GAIL (INDIA) LIMITED Vs. JINDAL SAW LIMITED

JUDGEMENT

(1.) The petitioner filed the objections under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as "the Act") against an arbitral award dated 20.02.2009.

(2.) The petitioner is a Limited Company duly constituted under the provisions of the Indian Companies Act, 1956. The factual matrix of the case leading to the filing of this petition are as follows:-

(3.) After referring to various provisions contained in documents the learned senior counsel for the petitioner referred to a letter dated 22.05.2003 of the petitioner qua corporate review meeting dated 16.05.2003 and it notes :-