RAJESH KHANNA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Present order disposes of IA.No.9160/01 filed by respondents 1 to 3, being objections under Section 30 of the Indian Arbitration Act,1940 to the award dated 29.11.2000/15.12.2000 pronounced by Shri S.S.Aggarwal, Sole Arbitrator appointed between the parties. For clarity, it may be noted that the award is dated 29.11.2000. 15.12.2000 is the date on which the learned arbitrator published the award.

(2.) Objections have been filed by the respondents. Petitioner prays that award be made rule of the Court and decree be drawn accordingly.

(3.) Dispute between the parties pertained to the work "lining of supplementary drain including construction of cunnette from RD 20850 m to 20950 m of supplementary drain" under agreement No.EE/SDD-III/89-90/6 dated 22.8.1989.