NAV BHARAT CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner entered into an agreement with the respondent for construction of 656 LIG houses at Jahangirpuri, including works relating to water supply, sanitary work and internal development. As per the agreement entered into between the parties, the work was to commence on 22.8.1987 and the date of completion was 22.8.1988.

(2.) In respect of the aforesaid agreement, disputes arose between the parties relating to payment to be made to the petitioner and accordingly, the said disputes were referred to the Arbitrator by the Engineer Member of the respondent in terms of Clause 25 of the agreement entered into between the parties. The Engineer Member appointed Shri S.K. Ahuja of the Department of Telecommunication as the Sole Arbitrator and the Arbitrator was specifically directed to give reasons for the award.

(3.) The Arbitrator entered into the reference and accepted the statement of claims and counter statements of facts along with the rejoinder to the counter statement of facts and after hearing the parties made the award on 30.3.1994. The Arbitrator filed the award along with the records of the arbitration proceedings in this Court on receipt of which, notices of filing of the award were issued to the parties. On receipt of the aforesaid notices, the respondent has filed an objection against the award which was registered as I.A. No. 889/1995. The petitioner however filed a reply to the aforesaid objection, but did not file any objection against the award and prayed that the award be made a Rule of the Court.