ECS BIZTECH PVT. LIMITED Vs. REDINGTON (INDIA) LTD

JUDGEMENT

(1.) The Appellant M/s.ECS Biztech Limited, previously known as ECS Biztech Private Limited, filed the present Appeal under Section 37 of the Arbitration and Conciliation Act, 1996, aggrieved by the order dated 29.6.2018, passed by the learned Single Judge dismissing their petition under Section 34 of the said Act viz., O.P.No.866 of 2017 (ECS Biztech Limited v. Redington (India) Ltd.

(2.) The reasons assigned by the learned Single Judge in the impugned order are quoted below for ready reference:-

(3.) Learned counsel for the Appellant Mr.P.Sidharthan has submitted before us that there was a tripartite agreement among the present Appellant, M/s.ECS Biztech Private Limited, M/s.Redington (India) Limited, the respondent herein and one M/s.Sai Info System India Limited, according to which, the Claimant/Respondent herein would supply certain Computer parts to the Appellant, ECS Biztech Pvt. Limited, through M/s.Sai Infosystem India Limited and the payments were to be made after such payments realised from the said Sai Infosystem India Limited and on account of certain disputes arisen between the parties, the Arbitral clause was invoked by the supplier viz. M/.Redington (India) Limited which resulted in the Award in favour of the claimant, dated 27.6.2017 passed by the learned Arbitrator Mr.K.Balasubramanian, a retired District Judge as the Sole Arbitrator.