KEDARNATH RAGHUNATH SAHAI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) IN pursuance to the petition moved under section 14 of the INdian Arbitration Act, 1940, respondent No. 2 Mr. S.C. Khatyal (Superintending Engineer), Arbitrator, was called upon to file the award in court and he complied. Notice of the filing of the award was given to the parties and they were called upon to file objections against the same within the statutory period allowed under the law and it was respondent No. 1 Delhi Development Authority (for short DDA) alone which filed the objections against the award. The objections of the D.D.A. were resisted by the petitioner.