DELHI DEVELOPMENT AUTHORITY Vs. SWASTIC CONSTRUCTION CO.

JUDGEMENT

(1.) The present appeal has been filed under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 ("Act") read with Sec. 13(1A) of the Commercial Courts Act, 2015 to assail the judgment/order dtd. 1/9/2021 passed by the learned Single Judge in OMP (COMM.) 17/2021.

(2.) The learned Single Judge has dismissed the objections of the appellant, while upholding the award dtd. 28/7/2020 passed by the Sole Arbitrator.

(3.) Briefly stating, the facts giving rise to filing of the present petition are as under:-