VIRENDER SINGH Vs. DELHI TRANSPORT AUTHORITY

JUDGEMENT

(1.) ORDER:-

(2.) THE respondent No. 1, namely, Delhi Development Authority (for short 'D.D.A.') awarded a construction work to the petitioner in the year 1981. Certain disputes and differences arose between the parties. THE agreement provides that disputes and differences between the parties shall be referred to arbitration. On 10th January 1983 the D.D.A. appointed Sh. G. Subramaniam, its Superintending Engineer as an arbitrator to decide and make the award regarding the disputes between the parties. Shri Subramaniam entered upon the reference on 19th February 1983. Time for making and publishing the award was enlarged from time to time with the mutual consent of the parties. On 6th August 1984 Shri Subramaniam made and published his award.

(3.) FOR the reasons stated above it cannot be held that the award and the proceedings have not been filed in court by a duly authorised person. I accordingly decide issue No. 1 against D.D.A.