SURINDER KUMAR GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present judgment will dispose of the objections filed by the respondent-D.D.A. under Sections 30 and 33 of the Indian Arbitration Act, 1940 to the Award dated 1st September, 1995. The respondent awarded work of "Development of Land in CBD area at Shahdara SH:Construction of Roads and Paths". The disputes arose between the parties and in term of clause 25 of the Agreement dated 22nd January, 1982 executed between the parties, Engineer Member Delhi Development Authority vide his letter No.EM2(17)91/Arbn./5139-43 dated 9th April, 1991 referred the same to the sole arbitration of Shri A.P.Paracer. Clause 25 of the Agreement may be reproduced as follows:-

(2.) The respondent-DDA raised preliminary objections which are referred to in the Award and read as follows:-

(3.) The arbitrator rejected the objections. The operative portion of the Award reads as follows: