DELHI DEVELOPMENT AUTHORITY Vs. ANANT RAJ AGENCIES

JUDGEMENT

(1.) The appeal has been filed by the appellant/DDA under Sec. 39 of the Arbitration Act, 1940 against the judgment dated 14.3.2001 of the learned Single Judge whereby the learned Single Judge has made the award rule of the court and dismissed the objections of the appellant except certain modifications, which are not material for the purposes of the present appeal.

(2.) The appellant in the grounds of appeal has confined its challenge only to the claims No. 2 and 10 which pertain respectively to damages on account of execution of work beyond the stipulated date of completion and expenditure incurred in maintaining the watch and ward staff.

(3.) None has appeared on behalf of the appellant to press the appeal.