CHANDER KANT AND CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) DISPUTES and differences having been arisen between the parties regarding construction of Shopping Centre II, Mayapuri, Phase I, S.H.; construction of 3 storeyed shops/office building on plot No. 2 to 5 Mayapuri by Agreement No. 4/EE/CPDI/83-84/DDA, the same were referred to the sole arbitration of Shri J.K. Varshneya, Ex-Engineer, D.D.A. who was appointed as the sole arbitrator by the Engineer Member of the D.D.A. The arbitrator after having entered upon the reference gave his award dated 24.2.1992, which has been filed into this Court.

(2.) THE petitioner has not filed objections to the award whereas the respondents have filed objections, being IA No. 10178/92.