A T PATEL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Shri A.T.Patel, as the sole proprietor of M/s.Gita Consultants, has filed the present petition under Section 14 of the Indian Arbitration Act? 1940 for filing of the award and for making the award a rule of the court.

(2.) . The facts alleged are that disputes had arisen between the parties within the meaning of Arbitration Act,. The same were referred to the sole arbitrator designated by the Chief Engineer. Delhi Development Authority. The arbitrator had given the award on 19/9/1998. Needless to state that the Award has since been filed and the joint Registrar (0), on 8/10/1998 had directed the issuance of the notice to the arbitrator and thereupon to the parties.

(3.) . In pursuance of the notice issued, objections have been filed by the Delhi Development Authority under Sections 30 and 33 of the Arbitration Act, 1940 against the award dated 19/9/1998. It has been asserted that the work was completed on 29/2/1992. The petitioner had given the undertaking on 6/3/1992 and is now estopped from raising the claim. Otherwise, there was no record to suggest that undertaking was given under some duress.