KAILASH APARTMENT Vs. DELUX COOP G H STY

JUDGEMENT

(1.) INSPITE of second call, there is no appearance on behalf of the petitioner.

(2.) THE respondent Delux Cooperative Group housing society, has filed objections under section 30 and 33 of the Arbitration Act, 1940, against the award dated12th April, 2005 passed by learned arbitrators Mr. H. R. Laroya and Mr. S. K. Chopra. The petitioner, Kailash Apartments Pvt. Ltd are contractors.

(3.) LEARNED counsels for the parties were heard on 02nd July, 2008. The objections raised by the learned counsel for the respondent, cooperative society were noticed. At that stage, learned counsel for the respondent made a statement that to settle the matter and to bring the litigation to an end they are ready and willing to close the chapter with the parties giving up their rights. Learned counsel for the petitioner, Kailash Apartments (P) Ltd. sought time to take instructions. The matter was accordingly adjourned to 07th July, 2008.