SURENDER KUMAR GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner, named above, has filed the preser petition under Section 14 of the Arbitration Act, 1940 ( hereinafter referred to as 'the Act') with the prayer that Shri S.C. Kaushal ( Respondent No. 2) be directed to file the award alongwith the proceedings and thereafter further orders in the matter a may be deemed fit and proper in the circumstances of the case be passed.

(2.) On petitioner's filing the above petition, it was directed vide order da tec 22nd November, 1993 that a notice be issued to Shri S.C. Kaushal ( respondent No 2) directing him to file the award alongwith the proceedings. In pursuance of notice received from this Court the Sole Arbitrator Shri S.C. Kaushal ( respondent No. 2 ) filed the award alongwith the proceedings vide Letter No. F(Retd.)/SE.ARBN.II/ DDA/16 which was received in the Registry of this Court on 20.1.1994.

(3.) After the receipt of the award dated the 24th September, 1993 alongwith the proceedings from the end of the Arbitrator, a statutory notice was issued directing the parties to file objections, if any, within the prescribed time limit. No objections have been filed by the petitioner but the respondent-Delhi Development Authority ( hereinafter referred to as 'the DDA ') has filed objections ( IA 8589/94) within time. Reply to the objections have been filed on behalf of the petitioner.