LAWS(DLH)-1988-4-25

W S CONSTRUCTIONS Vs. DELHI DEVELOPMENT AUTHORITY

Decided On April 27, 1988
W.S.CONSTRUCTION COMPANY Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) JUDGMENT , J.

(2.) THIS is a petition under sections 8 and 20 of the Arbitration Act, 1940 moved by the petitioner against Delhi Development Authority (for short 'DDA') for referring the disputes between the parties to arbitration as provided in Clause 25 of the agreement which is the arbitration clause. The contract was entered into between the parties whereby the petitioner was to construct 312 Janta Dwelling Units at Ram Para Pocket 'B' vide agreement No. 22/EE/CDVI/DDA/80-81. It is asserted that the disputes and differences have arisen between the parties and the same are set out in para No. 12 of the petition.