REGENT COMPUTRONICS PVT. LTD.

MOHAN CONSTRUCTION COMPANY Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

NDR ISRANI V. DDA [REFERRED]
ASSOCIATED ENGINEERING CO. V.GOVERNMENT OF ANDHRA PRADESH [REFERRED]
NAV BHARAT CONSTRUCTION CO. V. DDA [REFERRED]
SHRI MOHD. SIDDIQUE V. UNION OF INDIA AND ORS. [REFERRED]
HINDUSTAN CONSTRUCTION CO. LTD. V. STATE OF JAMMU AND KASHMIR [REFERRED]
ISHVAR SINGH AND SONS V. DDA [REFERRED]
HYDERABAD MUNICIPAL CORPORATION VS. M KRISHNASWAMI MUDALIAR AND MUDALIAR [REFERRED]
CONTINENTAL CONSTRUCTION CO LIMITED VS. STATE OF MADHYA PRADESH [REFERRED]
P M PAUL VS. UNION OF INDIA [REFERRED]
SECRETARY TO THE GOVERNMENT OF ORISSA VS. SARBESWAR ROUT [REFERRED]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED]
ISHWAR SINGH AND SONS VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
VIRA CONSTRUCTION CO VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
STATE OF KERALA VS. V P JOLLY FB [REFERRED]

JUDGEMENT

(1.) This judgment hall dispose of an application under Section 14, 17 and 29 of the Arbitration Act and objections against the award IA 769/94.

(2.) The relevant facts are as under :

(3.) The petitioner entered into a contract agreement for construction of "560 MIG houses at Pitampura, Pkt A(P) including internal development SI 1:192 MIC Houses Grp. III. The contract agreement contained an arbitration Clause. Certain disputes arose between the petitioner and the respondent No. 1. In terms of arbitration Clause, R.C. Malhotra, respondent No. 2 was appointed as a Sole Arbitrator to adjudicate upon the disputes. Mr. Malhotra published his award on 29th April, 1993.

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MOHAN CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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