K R ANAND Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition under Sections 14,17 and 29 of the Arbitration Act filed by the petitioner praying for making the award a Rule of the Court. Subsequent to the tiling of this petition, notice was issued by this Court to the Arbitrator directing him to file the award alongwith the records of tile arbitration proceedings. In terms of the said order passed by this Court, the Arbitrator filed the award in this Court alongwith the records of the arbitration proceedings, on receipt of which, notices were issued to the parties intimating them about the filing of the award.

(2.) The respondent No. 1 tiled an objection in that Court under Sections 30 and 33 of the Arbitration Act, against the award which was registered as 1.A. No. 11741 / 1992 The petitioner, however, did not file any objection as against the award and prayed that the coward be made a Rule of the Court.

(3.) In the objection filed by the respondent No. 1, objections have been mainly raised as against the award passed by the Arbitrator in respect of Claims No. 2,4 and 5.