DURGA CONSTRUCTION COMPANY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition will dispose of the objections filed by the respondents-DDA in respect of the Award dated June 28, 1993.

(2.) The petitioner-claimant was granted the contract for construction 1200 MIG DU's (New Pattern) at Vikaspuri/Bodella Pkt. DG II(i) 304 MIG Gr.II and IV (ii) 336 MIG Gr.IV SH: Building work including Earth work, B risk work, C.C.work, Steel work, RCC work finishing sanitary installation and water supply (Balance work). vide Agreement No.33/EE/HDXIII/86-87. Disputes arose between the claimant and the Respondent Authority which were referred to arbitration by Engineer Member, Delhi Development Authority vide his No.EM2 (116)90/Arbn/517-21 dated 11.1.91.

(3.) The following claims were referred to the Arbitrator for adjudication: