DDA Vs. JAGAT RAM TREHAN

JUDGEMENT

(1.) Since a common question arises for consideration, above captioned appeals are being disposed of by a common order.

(2.) Pertaining to FAO(OS) No.137/2006 the relevant facts are that DDA awarded the work of constructing 400 SFS Flats to the respondent at Rohini and admittedly there was a delay of 19 months in executing the works, which delay has been held by the learned Arbitrator to be attributable to DDA.

(3.) The contractor sought disputes to be referred to an Arbitrator and with respect to the award, when challenged by DDA, the contractor made a concession before the learned Single Judge which is recorded in the impugned order dated December 01, 2005.