R S RANA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was awarded the balancework of construction of parking and widening of existing roads phase II atAsian Games Village Complex vide agreement NO. 10/PE/AGD & DDA/81-82.

(2.) The disputes between the contractor/petitioner and the D.D.A./respondent were referred to Mr. Hnarasi Das, for adjudication. Thearbitrator gave the award on 20th June, 1991. The award and the proceedings were filed by the arbitrator. The abjections to the award were filed onbehalf of the respondent and immediately thereafter issues were framed andparties in pursuance of the Court's directions filed the evidence by way ofaffidavit.

(3.) On 18/02/1993, when the matter was listed for finaldisposal, the petitioner appeared in person and submitted that he does notwant to press his objections to the award and wants to withdraw his objections. Accordingly, the permission was granted to the petitioner to withdrawhis objections.