ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -

(2.) THE plaintiffs M/s. Anant Raj Agencies has filed this Suit No. 1605A of 1985 under Sections 14 and 17 of the Arbitration Act and in pursuance thereof notice was issued to the defendant No. 2, the arbitrator, for filing the award in court and in pursuance thereof the award and its proceedings had been filed by him in the court. On 7th November, 1985, notice of filing of the award was accepted by Shri Manmohan Sarin, counsel for the plaintiffs and on 9th December, 1985 learned counsel appearing tor defendant No. I slated that he had filed objections against the award and the said objections are now 1.A. No. 185 of 1986. I now propose to dispose of this Suit No. 1605A of 1985 and the objections 1.A. No. 185 of 1986 by this order.