EM AND EM ASSOCIATES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BY means of this application brought under Section 41 read with Second -chedule of the Arbitration Act, 1940 and Order 39 Rules 1 & 2 of the Code of Civil Procedure the petitioner EM & EM Associates seeks a stay against the respondent Delhi Development Authority (to be referred to as DDA), their officers, agents and servants from encashing the bank guarantee/guarantee bond No. 44/82 for Rs. 46,300.00 .

(2.) THIS application is resisted by the respondent/DPA.