GITA PUMPS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is the second round of litigation in the arbitral proceedings concerning the disputes between Delhi Development Authority ('DDA') and M/s. Gita Pumps (hereinafter referred to as 'Claimant') arising out of the award of the work of development of land at JJ (R) Colony, Jahangirpuri (SH: supply and installation of storm water pump sets), by a letter dated 21st August 1982 by the DDA in favour of the Claimant.

(2.) A formal agreement was entered into between the parties on 26th August 1982 in terms of which the stipulated date of commencement of work was 31st August 1982 and the date of completion was 30th November 1982. The estimated cost of the work was Rs.8,76,887 and the tendered cost was Rs.8,51,826. The work was actually completed on 26th May 1986.

(3.) ON 10th October 1995, Mr. Kuppuswamy adjourned the arbitral proceedings sine die. The Claimant then filed O.M.P. No.1 of 1996 in this Court seeking termination of his mandate. Meanwhile, since Mr. Kuppuswamy retired, the petition was disposed of as having become infructuous. This led to the Claimant filing O.M.P. No.70 of 2003 in which an order was passed by this Court on 31st January 2005 appointing an Advocate as sole Arbitrator to adjudicate the claims. An Award was passed by the learned Arbitrator on 21st August 2006.