SH. RAM KALA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) I.A. No. 9701/2017 In view of the judgment of the Division Bench in DDA v. Durga Construction 2013 (139) DRJ 133 (Del) (DB) and the averments made in the application, the delay in refiling is condoned.

(2.) By award dated 16th February, 2017 the Arbitrator has awarded as under:-

(3.) The respondent/DDA had invited tenders for grant of licence for collecting parking charges and for running parking sites for DDA on a monthly licence basis.