INDIA TOURISM DEVELOPMENT CORPORATION LTD. (ITDC) Vs. BOUGAINVILLEA MULTIPEX & ENTERTAINMENT CENTRE PVT. LTD.

JUDGEMENT

(1.) The petitioner (hereafter "ITDC") has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the "A&C Act") impugning an arbitral award dtd. 11/5/2018 (hereafter the "impugned award") rendered by an Arbitral Tribunal constituted by a Sole Arbitrator (hereafter the "Arbitral Tribunal").

(2.) The impugned award has been rendered in the context of disputes that had arisen between the parties in connection with a License Deed dtd. 1/3/2013 (hereafter the "Agreement").

(3.) ITDC is a Government Company under the Ministry of Tourism, Government of India. It owns several properties under the brand 'Ashok Group of Hotels' including the hotel 'The Ashok' situated at Diplomatic Enclave 50B, Chanakyapuri, New Delhi - 110021 (hereafter the "Ashok Hotel").