BABU RAM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a petition under Sections 14 and 17 of the Arbitration Act for issue of a direction to the arbitrator to file the award bearing No. ARB/RKS/88/7 dated March 14,1990 and thereafter to make the same the rule of the Court.

(2.) IN pursuance of a notice issued to the arbitrator the arbitrator filed the award on August 1,1990 before this Court.