DELHI DEVELOPMENT AUTHORITY Vs. SWASTIC CONSTRUCTION CO.

JUDGEMENT

(1.) This is a review application filed by the review applicant/appellant under Sec. 114 read with 151 of CPC seeking review of the judgment and order dtd. 20/12/2021.

(2.) The brief background which has led to filing of the review application is that the sole arbitrator on 28/7/2020 awarded claims in favour of the respondent. Against all the claims (except Claim No. 4 and 5 and Additional Claim no. 2 and 3) awarded in favour of the respondent in the award dtd. 28/7/2020, the review applicant/appellant filed objections under Sec. 34 of the Arbitration & Conciliation Act, 1996 being OMP (COMM.) 17/2021.

(3.) The learned single judge dismissed the objections of the review applicant/appellant while upholding the award passed on 28/7/2020 vide order dtd. 1/9/2021.