BHARAT FURNISHING CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner was awarded tender for providing and fixing door shutters in 201 DU's AGD-IV as per agreement No. 5/PE/AGD IV/81-82. Disputes and differences arose between the parties and since under the general terms and conditions of the contract, the disputes have to be resolved by arbitration, the disputes were referred to the sole arbitration of respondent No. 2. Respondent No. 2 made his award on 12th August 1986 which was filed in this Court.

(2.) THE respondent - Delhi Development Authority filed objections to the award under Sections 15, 16, 30 and 33 of the Arbitration Act. By this order, I shall dispose of the objections filed by the respondent.