KOCHHAR CONSTRUCTION WORKS Vs. DDA AND OTHERS

JUDGEMENT

(1.) The plaintiff has filed objections being I.A. No. 17289/2014 under Section 30 and 33 of the Arbitration Act, 1940 (hereinafter referred to as the "Act") to the award dated 12th March, 2014 passed by Arbitrator/defendant No.2 Sh. Gurmukh Singh Bhatia.

(2.) It is pertinent to mention that the main suit being CS (OS) No. 1018/2014 under Section 14 of the Act was filed by the plaintiff for seeking directions to the defendant No. 2 to file the original Award dated 12th March, 2014 with depositions and the arbitration proceedings in this Court. Directions were issued accordingly to the defendant No.2. The arbitral record along with the original award dated 12th March, 2014 was filed and by order dated 28th July, 2014 the suit was disposed of. Thereafter, the above mentioned objections were filed challenging the impugned award dated 12th March, 2014.

(3.) The brief facts of the case are that the plaintiff was awarded the contract of construction of 120 LIG and 80 MIG Flats in 'PocketD/1/C, Janakpuri', by the defendant No.1/DDA vide Agreement bearing No.93/EE/HD-VII/80-81.