DELHI DEVELOPMENT AUTHORITY Vs. K R ANAND

JUDGEMENT

(1.) The petitioner by way of this present petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act'), challenges the Arbitral Award dated 09.06.2017 passed by the Sole Arbitrator awarding certain claims in favour of the respondent.

(2.) The challenge in the petition was confined to the grant of Claim Nos.4,5,6,7 and 8. However, after notice of the petition was issued to the respondent, the petitioner by way of I.A. No.3152/2018, sought leave of this Court to amend this petition so as to also challenge the Award of amount in favour of the respondent under Claim No.14.

(3.) Before dealing with the objections against each of the claims, the following basic facts regarding the dispute may be noticed.