LAWS(DLH)-1995-1-73

EM AND EM ASSOCIATES Vs. DELHI DEVELOPMENT AUTHORITY

Decided On January 31, 1995
EM AND EM ASSOCIATES Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) -

(2.) THIS petition under Section 20 of the Arbitration Act (hereinafter called the Act) was presented on 31.7.1985 paying for directions to file the arbitration agreement in court and to make reference of the disputes to an arbitrator, in terms of Clause 25 of the Agreement.

(3.) ACCORDINGLY, the petition is partly allowed and direction is issued for referring these disputes mentioned at S. No. (a), (c) and (e) for adjudication by an arbitrator to be appointed by the Engineer Member of DDA. Reference accordingly be made to an arbitrator to be nominated by Engineer Member within four weeks from today and who will make his award in accordance with law.