HANS CONSTRUCTION COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is an application under Section 14 of the Indian Arbitration Act, 1940 for filing the award dated 3.7.91 in the court and making the same rule of the court.

(2.) CERTAIN disputes between the petitioner and defendant-respondent no.1 were referred to Arbitration by Banarsi Das, the defendant-respondent no.2. He has given an award on 3.7.1990. The parties were afforded opportunity of filing objections.