VASUDEV Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In pursuance of the Award having been filed by the Arbitrator, objections have been preferred by the Delhi Development Authority (hereinafter described as "the Objector"). Notice of the objections, as such, had been issued and in the reply filed, Shri Vasudev (for short "the claimant") has contested the same alleging that the objections are barred by time, the award has been passed after giving full opportunity to the parties and there is no ground to set aside the award.

(2.) From these basic pleadings of the parties, this Court, on 4.1.1996, had framed the following issues :

(3.) During the course of arguments, the said issue was not pressed and, therefore, is decided against the applicant. ISSUE N0.2:-