REGENT COMPUTRONICS PVT. LTD.

JAGAT RAM TREHAN Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

DDA V. U. KASHYAP [REFERRED TO]
SOUTH EASTERN COALFIELDS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
MCDERMOTT INTERNATIONAL IN VS. BURN STANDARD CO LTD [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPN VS. INDAG RUBBER LTD [REFERRED TO]
KRISHNA BHAGYA JALA NIGAM LTD VS. G HARISHCHANDRA REDDY [REFERRED TO]
D D A VS. NAV BHARAT CONST CO [REFERRED TO]
STATE OF RAJASTHAN VS. FERRO CONCRETE CONSTRUCTION PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) I.A. No. 84/1994 in CS(OS) No. 1725A/1994.

(2.) THESE are objections under Sections 30 and 33 of the Arbitration Act, 1940 against the Award dated 1.8.1994 of the sole arbitrator.

(3.) MR . Verma on behalf of the DDA has basically confined his objections to claim Nos. 1, 2, 3, 6, 9, 14, 18, 19, 20 and 24. It is to these claims that objections have been vehemently pressed though for the purpose of record, Mr. Verma also sought to press other claims as well.

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JAGAT RAM TREHAN Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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