ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) . This judgment and order shall dispose of Suit No.754/1994 instituted on the basis of the petition filed by the petitioner under Section 14 & 17 of the Arbitration Act in pursuance of which the arbitrator filed the award in this court, as also the objections filed by the respondent under Sections 30 & 33 of the Arbitration Act against the said award passed by the Arbitrator and registered as I.A.No.12307/1994.

(2.) . The petitioner was awarded the work of construction of additional facilities in the nature of work of internal water supply system for individual connections Group II in resettlement colony, Mangolpuri. Disputes arose between the parties on the question of performance and carrying out of the terms and conditions of the aforesaid contract. The said disputes were referred for arbitration by the Engineer Member of the Delhi Development Authority in terms of the arbitration agreement to the sole arbitrator Shri J.K.Varsh- neya.

(3.) . The arbitrator entered upon the reference of the disputes on 11/2/1991 and finally made and published his award on 16/11/1992. The award was filed in this court in terms of the aforesaid application filed by the petitioner in this court. On filing of the said award and on notices of filing of the award having been served on the respondent, the respondent has filed objections as against the said award.