DELHI DEVELOPMENT AUTHORITY Vs. R K AND COMPANY

JUDGEMENT

(1.) Vide judgment dated 12th October, 2000, the Trial Court dismissed the objection filed against the award and made it a rule of the Court. Aggrieved by that order, the DDA/appellant has preferred the present appeal. I have heard the counsel for the parties. Learned counsel for the appellant explained that he would press for grounds D and F listed in the grounds of appeal. He did not press the remaining grounds.

(2.) First of all, I advert to ground F which is reproduced as follows:-

(3.) He has also drawn my attention towards another authority reported in Bhagwati Oxygen Ltd. Vs. Hindustan Copper Limited, AIR 2005 SC 2071, wherein it was held :-