SHANOON AND SHANNON Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Award dated 12th March, 1999 was filed on 21st April, 1993 for making it a rule of the Court.

(2.) For the sake of brevity I deem it needless to refer to catena of authorities having unvarying unanimous current of opinion as to the role of the Court in dealing with the award.

(3.) Recently the Supreme Court in Arosan Enterprises Ltd. Vs. Union of India & Anr. (1999) 9 SCC 449 has laid down the following guidelines as to the role of the Court in accepting, remitting or rejecting the award.