BHARAT ENGINEERING ENTERPRISES Vs. D.D.A.

JUDGEMENT

(1.) THE petitioner, a partnership firm was awarded the work of 'Construction of 1200 MIG houses in PKT GH -14, Group IV at Paschim Vihar including water supply, sanitary, installation and internal development of land SH : Pile Foundation for Ground IV -Providing bored compaction under reamed pile foundation' and an agreement was executed between the parties in that regard. The respondent No. 1, in the course of execution of the work as also on completion thereof, failed to make payments to the petitioner giving rise to disputes between them. The petitioner, in the circumstances, invoked arbitration clause seeking appointment of an arbitrator to adjudicate upon disputes and an arbitrator was, as a result, appointed vide letter dated 20th February, 1991.

(2.) THE arbitrator entered upon the reference and made his award on 15th June, 1993.

(3.) ON a notice of award being served, the respondent No. 1 filed objections under Sections 30/33 of the Arbitration Act, 1940.