BHARAT SANCHAR NIGAM LTD. Vs. THE MAHARASHTRA MICRO AND SMALL SCALE ENTERPRISES FACILITATION COUNCIL & ADDITIONAL COMMISSIONER (REVENUE) AND ORS.

JUDGEMENT

(1.) BSNL - Bharat Sanchar Nigam Ltd. (BSNL) is a Company duly incorporated under Section 617 of the Companies Act 1956, and is registered as a Central Public Sector Enterprise providing telecom services in India, except Mumbai and Delhi. Respondent No. 1 - The Maharashtra Micro and Small Scale Enterprises Facilitation Council & Additional Commissioner (Revenue), is a statutory functionary established under the Micro, Small Medium Enterprises Development Act, 2006 ("the Council") . The Respondent No. 2 M/s. People Infocom Pvt. Ltd. ("PIPL") is a Company incorporated under the Companies Act, 1956. BSNL has entered into Agreements with PIPL for providing add on services to the customers of BSNL, details of which are set out hereinafter.

(2.) The present Petition is filed by BSNL under Sections 14 and 15 of the Arbitration and Conciliation Act,1996 ("the Act") .

(3.) The facts which have led to the filing of the present Petition are as under: