M N ARORA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) -

(2.) MR. M.L. Jain, the learned counsel for the respondant/ D.D A. does not oppose this petition under section 20 of the Arbitration Act in regard to the disputes mentioned in para 5 of the petition except those mentioned in clauses (d), (i) and (j). It is stated that the material lying at the spot for which the claim was being made by the petitioner in clause (d) has already been removed by the petitioner from the spot and as such, no dispute subsists in this regard. This position is accepted by MR. P.C. Markanda, the learned counsel for the petitioner, who also admits that after- taking joint measurements of the work done by the petitioner, the measurements recorded by the D.D.A. have been accepted as correct by the petitioner. He gives up the claim mentioned in clause (d) of para 5 of the petition.