VIRA CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Disputes arose between the petitioner and the respondent in respect of construction of 1620 DVS for LIG at Panka Road Residential Scheme. The said disputes were referred to the arbitration of Shri R.C. Malhotra, the respondent No. 2 The Arbitrator after hearing the parties and after receiving evidence, made and published his award on 29.5.1991. A petition was filed in this Court under Sections 14 and 17 of the Arbitration Act, by the petitioner for filing of the award and making the award a Rule of the Court. The said petition was registered as Suit No. 2018-A/1991.

(2.) In pursuance of the order passed by this Court, the Arbitrator filed the award in this Court and on such filing of the award. Suit No. 2492/1991 was registered in this Court. Notices having been issued to the parties intimating them about filing of the award in this Court, the respondent No. 1 filed an objection to the aforesaid award, which was registered as I.A. No. 2436/1991.

(3.) By this order, I propose to dispose of both the suits as well as the objection registered as I.A. 2436/1991.