JUDGEMENT
Vibhu Bakhru, J. -
(1.)The petitioner has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter "the Act") impugning an arbitral award dated 14.09.2015 (hereafter "the impugned award") passed by the arbitral tribunal comprising of Justice Reva Khetrapal, Mr. Justice S K Mahajan and Mr. Sanjib Sen (hereafter "the Arbitral Tribunal"). The impugned award was rendered in the context of disputes arising out of the "Agreement for Call Centre Services" dated 14.03.2007 (hereafter "the Agreement") entered into between the parties.
(2.)The Arbitral Tribunal awarded a sum of Rs.9,84,41,734/- in favour of the respondent along with pendente lite and future interest. At the outset, it is necessary to observe that the petitioner has not assailed the award on merits; it challenges the impugned award only to the extent that the Arbitral Tribunal has rejected the petitioner's contention that the claims were barred by limitation. Thus, the only controversy that falls for consideration of this Court is whether the claims made by the petitioner were barred by limitation and, if so, whether the impugned order is liable to be set aside on the ground of the Arbitral Tribunal holding otherwise. Factual Background
(3.)In 2004, National Aviation Company of India Ltd. (previously known as "Air India Ltd." and prior to that known as "Indian Airlines Ltd."), issued a Notice Inviting Tender (NIT) for availing of Call Centre Services for its airline operations. The respondent (known as "M/s Starcon (India) Ltd." at the relevant time) submitted its bid pursuant to the NIT. The said bid was accepted and the parties entered into an agreement on 002004 for the said services. Thereafter, on 14.02007, the parties entered into another agreement (the Agreement), whereby the earlier agreement dated 002004 was extended for a further period of three years.
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