HINDUSTAN PETROLEUM CORPORATION LTD Vs. ISGEC

JUDGEMENT

(1.) The present Petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 against the award dated 4 November 2009.

(2.) The operative part of the award is as under:

(3.) On 4 August 2004, a global tender enquiry was floated for reactors with SS Cladding for Green Fuel Project. On 14 September 2004, the Respondents submitted the bid.