BHARAT SANCHAR NIGAM LTD Vs. HARYANA TELECOM LTD
LAWS(DLH)-2010-3-7
HIGH COURT OF DELHI
Decided on
March 12,2010
BHARAT SANCHAR NIGAM LIMITED
Appellant
VERSUS
HARYANA TELEEOM LIMITED
Respondents
Referred Judgements :-
MANUFACTURING COMPANY LIMITED V. UNDERGROUND ELECTRIC RLY. CO. OF LONDON [REFERRED TO]BHAI PANNA SINGH V. BHAI ARJUN SINGH [REFERRED TO]
MURLIDHAR CHIRANJILAL VS. HARISHCHANDRA DWARKADAS [REFERRED TO]
FATEH CHAND VS. BALKISHAN DASS [REFERRED TO]
MAULA BUX VS. UNION OF INDIA [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. SAW PIPES LIMITED [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. R S SHARMA AND CO [REFERRED TO]
UNION OF INDIA VS. TRIBHUWAN DAS LALJI PATEL [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES VS. AMERICAN REFRIGERATION COMPANY LIMITED [REFERRED TO]
SARAYA DISTILLERY VS. UNION OF INDIA [REFERRED TO]
HARYANA TELECOM LTD VS. UNION OF INDIA [REFERRED TO]
HIMACHAL JOINT VENTURE VS. PANILPINA WORLD TRANSPORT [REFERRED TO]
STATE OF KERALA VS. UNITED SHIPPERS AND DREDGERS LTD [REFERRED TO]
INDIAN OIL CORPORATION VS. LLOYDS STEEL INDUSTRIES LTD [REFERRED TO]
UNION OF INDIA VS. PEEKAY INDUSTRIES [REFERRED TO]
JUDGEMENT
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(1.)Present batch of three petitions has been filed under Section 34 of Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act, 1996") challenging the three arbitral Awards dated 19th June, 2007 passed by the same sole Arbitrator.
(2.)Briefly stated the facts of these cases are that petitioner-objector is a provider of telephone services in this country. Polythene Insulated Jelly Filled (in short 'PIJF') telephone cables are laid underground and are used by petitioner-objector to provide telephone connections.
(3.)Petitioner-objector floated tenders for supply of PIJF cables for various circles. After opening of tenders, respondent-claimant's offers were accepted. In pursuance thereto, petitioner-objector issued separate Letter of Intents allocating different quantities of cables for various circles. Subsequently, petitioner-objector issued separate Purchase Orders to respondent-claimant.
(2.)Briefly stated the facts of these cases are that petitioner-objector is a provider of telephone services in this country. Polythene Insulated Jelly Filled (in short 'PIJF') telephone cables are laid underground and are used by petitioner-objector to provide telephone connections.
(3.)Petitioner-objector floated tenders for supply of PIJF cables for various circles. After opening of tenders, respondent-claimant's offers were accepted. In pursuance thereto, petitioner-objector issued separate Letter of Intents allocating different quantities of cables for various circles. Subsequently, petitioner-objector issued separate Purchase Orders to respondent-claimant.
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