SAT PAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is a petition under Section 14 of the Arbitration Act, 1940 tor issue of a direction to the Arbitrator i.e. respondent No. 3 herein, to file the award dated May 25, 1995.

(2.) . In pursuant to the said prayer a direction was issued to the learned Arbitrator to file the award. The award was filed in pursuance to the said direction as is manifest from the order dated September 10,1996. Notices were issued to both the parties with regard to the filing of the award. Respondent Nos. I and 2 filed objections to the said award ( Vide IA No. 258/97) while the petitioner did not choose to file any objections thereto.

(3.) . A perusal of the objections filed by the respondent Nos. 1 and 2 reveals that the respondents have confined their objections to Claim Nos. 1,3,4,7,8 and counter claim. Findings: Claim Nos. 3 & 4.