OM PRAKASH SAWHNEY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS is a petition under Section 14 of the Arbitration Act, 1940, seeking filing of the award dated 30.7.1992 made by the Arbitrator, respondent No. 3 and making the same a rule of the court. It appears that the petitioner had entered into a works contract with the respondent-DDA. There were certain disputes arising out of the contract, which were required to be referred for Jadjudication by the Arbitrator. The reference was made. The Arbitrator has given his award on 30.7.1992.