DDA Vs. BANSAL TRADERS

JUDGEMENT

(1.) O.M.P. 1603/2014 & I.A. 25470/2014

(2.) The litigation between the parties has had a long history. The parties had entered into agreement dated 25th February, 1982, which had an arbitration clause. The same had resulted in award dated 29th July, 2004 being passed. The said award was challenged by both parties under Section 34 of the Arbitration & Conciliation Act, 1996 (hereinafter "1996 Act") vide

(3.) On 7th November, 2007, the said petitions were disposed of and the award was set aside. A new Arbitrator was appointed by consent of parties.