HARINDER SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present judgment will dispose of the objections filed by the respondent under Sections 30 and 33 of the Arbitration Act, 1940 to the Award dated May 15,1992.

(2.) The petitioner was awarded the work for development of urban village Khichripur and for construction of Community Hall/Barat Ghar. An agreement was executed between the parties bearing No. 35/EE/DDX/84-85. The name of the work was "Development of Urban Village Khichripur SH: Community Hall/Barat Ghar". The disputes arose between the parties and itwas alleged by the respondent that the petitioner/claimant could not successfully complete work as per the scheduled time and, accordingly, the contract was rescinded on February 2, 1987 by the respondent. The respective claims and counter claim of the parties were referred to Arbitrator Shri Om Prakash who published the Award dated May 15, 1995 and filed the same alongwith the proceedings in this Court.

(3.) Notice was issued to the parties directing them to file their respective objections, if any, within the statutory period. Objection have been filed by the respondent, Delhi Development Authority and no objections ha v" been filed by the petitioner-claimant.