SURESH CHANDER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Disputes having arisen between the parties in respect of the contract entered into between the petitioner and the respondent No. 1 for execution of the work of construction of 300 Janta houses in connection with internal development in Trans Yamuna area in Zone No. 2, the same were referred to the respondent No. 2 for adjudication in terms of the arbitration clause. The respondent No. 2 entered upon the reference and after hearing the parties and receiving the statement of claims and reply thereto and evidence produced by the parties on record, passed an award in respect of the aforesaid disputes on 29th December, 1993. The notice of the award was stated to have been received by the petitioner on or about 30.12.1993.

(2.) The petitioner thereafter filed the petition in this Court under Section 14 of the Arbitration Act for directing the respondent No. 2 to file the award in the Court with records of the arbitration proceedings. This Court issued notice to the Arbitrator on the said petition and upon service of such notice, the Arbitrator filed the award along with the records of the arbitration proceedings in this Court. Notice having been issued to the respondent No. 1I and upon service thereof, the respondent No. I filed objection against the award passed by the Arbitrator which is registered as I.A. 6547/1994. The objection filed by the respondent No1 appears to be against all the claims of the petitioner as allowed by the Arbitrator.

(3.) Mr. Poddar appearing for the petitioner and Mrs. Salwan appearing for the respondent No. 1 took me through the award passed by the Arbitrator and also the records of the arbitration proceedings and I have heard them at length.