SURESH CHANDER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is one of the unfortunate examples of the defendants dragging a petition under Section 20 of the Arbitration Act, 1940 for a period of 20 years.

(2.) The brief background of the facts, to the extent required for appreciating the contents involved in the present case, are that the petitioner entered into a contract with DDA for execution of the work of "Construction of 470 Janta D.U.'s in Pocket 'L' at Dilshad Garden (Group-II) for which an agreement bearing No. 400/EE/ HDXIX/81-82 was duly executed between the parties.

(3.) The case of the petitioner is that due to various acts of omission and commission on the part of the respondents, the work could be completed only on 5.11.1986.