(1.) The petitioner filed a petition under Sections 14 and 17 of the Arbitration Act praying for a direction to the respondent No. 3, the Arbitrator, to file the original award dated 21.2.1990 in this Court along with the relevant records and proceedings and to make same a Rule of the Court.
(2.) "The respondent No. 1 awarded a contract of Acquisition of Stores relating to carriage of cement from Shakurbasti siding to DDA stores. During the year 1985- 86, in respect of the aforesaid contract, disputes and differences arose between the petitioner and the respondents No. 1 and 2. Accordingly, in terms of the Arbitration Agreement executed between the parties, the disputes were referred to the sole arbitration of the respondent No. 3. After the Statement of Claims were filed before the Arbitrator and documents produced by the parties, the respondent No. 3 after hearing the parties made and published his award on 21.2.1990.
(3.) On the aforesaid petition, notice was issued to the respondent No. 3 to file the award and the records of the arbitration proceedings in pursuance of which, the said award along with the records of the arbitration proceedings had been filed in this Court. Notice of filing of the award was issued to the respondents No. 1 and 2 in pursuance whereof, the respondents filed an objection against the award which was registered as I.A. No. 4861/1990.