ASHOK OHRI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Disputes and differences having arisen between the petitioner and respondent No. 1, the said disputes were referred for the decision of respondent No. 2 in terms of the Arbitration Clause. The Arbitrator appointed admittedly is a technical person. The Arbitrator entered into the references on 3.7.1991 when he issued notices to the parties to file their claims. After hearing the parties and considering the evidence on record, the Arbitrator made his award on 12.7.1993 and published the same. After publication of the aforesaid award, the petitioner filed a petition in this Court under Section 14 of the Arbitration Act. In this petition, the petitioner has prayed for filing of the arbitration agreement together with the proceedings and also the award.

(2.) In pursuance of the notice issued by this Court, the Arbitrator filed his award alongwith the records of the arbitration proceedings on receipt of which, notice was issued to the respondents asking him to file objections, if any, within the statutory time limit. On service of notice, the respondent No. I filed its objection under Sections 30 and 33 of the Arbitration Act challenging the award in respect of almost all the claims decided by the Arbitrator.

(3.) Mr. M. Somasekharan, Counsel appearing for the petitioner states before me that so far as the petitioner is concerned, he has not filed any objection against the award and that the award passed by the Arbitrator be made Rule of the Court and a decree may be passed in terms of the award.