As per case facts, OPG Power and its holding company, Gita Power, had a contract with Enexio. A dispute over payments and OPG's counterclaims led to arbitration. The Tribunal awarded ... Enexio, rejecting OPG's counterclaims, some on limitation. The Single Judge set aside the award for inconsistent limitation, but the Division Bench restored it. OPG appealed. The question arose whether the arbitral award conflicted with India's public policy or was patently illegal, regarding joint liability, claim limitation, and counterclaim dismissal. Finally, the Supreme Court upheld the arbitral award. It affirmed Gita Power's joint liability under the 'Group of Companies' doctrine. Enexio's claim was found timely due to OPG's written acknowledgment of liability. OPG's specific counterclaims for repair costs were rightly held time-barred as they were not acknowledged. The Court found no patent illegality or public policy conflict, affirming the Tribunal's sound reasoning.