ANANT RAJ AGENCIES Vs. DDA

JUDGEMENT

(1.) BY making this petition under Section 14 and 17 of the Arbitration Act 1940 the petitioner desire this Court to issue notice to the Arbitrator i.e. respondent No. 2 to file the award and then same be made rule of the Court. Upon filing this petition, this Court issued notice to the Arbitrator. The Arbitrator filed the award and its proceedings.

(2.) NOTICE of the filing of award was given to the respondent No. 1 to prefer objections, if any against the award within the statutory period. Respondent No. 1 preferred objections against the validity of the award assailing its correctness on numerous grounds.

(3.) THE petitioner was awarded the work of construction of 504, MIG Houses at Pitam Pura vide agreement No. 36/DD -II/ DDA/82 -83.