REGENT COMPUTRONICS PVT. LTD.

KOCHHAR CONSTRUCTION WORKS Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

KRISHNA CONSTRUCTION CO. V. D.D.A. [REFERRED]
UNION OF INDIA VS. A L RALLIA RAM [REFERRED]
ALLEN BERRY AND CO PRIVATE LIMITED VS. UNION OF INDIA NEW DELHI [REFERRED]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED]
FOOD CORPORATION OF INDIA VS. JOGINDERPAL MOHINDERPAL [REFERRED]
GOA DAMAN AND DIU HOUSING BOARD VS. RAMAKANT V P DARVOTKAR [REFERRED]
NEW INDIA CIVIL ERECTORS PRIVATE LIMITED VS. OIL AND NATURAL GAS COMMISSION [REFERRED]
T N ELECTRICITY BOARD VS. BRIDGE TUNNEL CONSTRUCTIONS [REFERRED]
COLLEGE OF VOCATIONAL STUDIES VS. S S JAITELY [REFERRED]
PISHORI LAL MAGGO VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
TAPAN KUMAR PAUL VS. KRISHNA KANTA PAUL [REFERRED]

JUDGEMENT

(1.) The petitioner M/s Kochhar Construction Works filed a petition under Sections 14, 17 and 29 of the Arbitration Act, 1940 for filing the award given by Shri K.K. Reddy dated 29th August 1994 and making it rule of the court.

(2.) Delhi Development Authority, the respondent filed objection against the award vide IA 1858/95.

(3.) Relevant facts in brief are as follows: The petitioner entered into a contract with the respondent No.1 for the work of construction of 84 LIG DUS at D-1/C Janak Puri, New Delhi vide agreement No. 73/EE/HDVII/81-82. Certain disputes arose and in terms of the arbitration clause, the matter was referred to Shri K.K. Reddy who gave the award.

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KOCCHAR CONSTRUCTION WORKS Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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