WEE AAR CONSTRUCTIVE BUILDERS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner filed a petition under Section 14 of the Arbitration Act, 1940 (hereinafter referred to as the Act) for a direction to the learned Arbitrator for filing the original Award dated 18/07/1996 in Case No ARB/SCK/67.

(2.) After the Award and arbitral proceedings were filed, the Respondent' Delhi Development Authority (for short the DDA) filed its objections in respect of the Award dated 19/07/1996 in Case No.ARB/SCK/68 which were the papers filed by the learned Arbitrator. Fortunately, neither of the learned counsel stood on any technicalities and formalities in respect of this discrepancy. Therefore, this decision is being rendered in respect of the Award dated 19/07/1996 in Case No.ARB/SCK/67 and Agreement No.49/HD-l/84-85. The prayer clause in the petition filed by the Petitioner under Section 14 of the Act is deemed to be suitably amended.

(3.) Learned counsel for the Respondent pressed her objections filed under Sections 30 and 33 of the Act with regard to Claim No.6(VII), 7, 8 and 10. She, very fairly, stated that even though objections were filed in respect of some other claims, they were not worth agitating.