R.K. ANEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) DDA has filed objections to the award dated 19.09.1994 published by Shri N. Ramamurthy, the sole arbitrator appointed to decide disputes and differences between the parties.

(2.) I have heard Ms. Anusuya Salwan, learned counsel for DDA and Mr. Harish Malhotra, Senior Advocate who appeared for the contractor.

(3.) I shall be dealing with the relevant facts in relation to the objections raised and to the claims dealt with by the learned arbitrator as 1 proceed along.