ANANT RAJ AGENCIES Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT

(2.) THE plaintiff M/s. Anant Raj Agencies has filed this suit under Sections 14 and 17 of the Arbitration Act with a request that defendant No. 2 arbitrator should be directed to file award in court and on such filing this award be made a rule of court and decree be drawn accordingly. On service of notice the arbitrator filed his award dated 309-1985, notice of filing 'of the award was accepted by the learned counsel for the plaintiff on 21 November, 1985 but no objections were filed by the plaintiff. Notice of filing of the award was served upon defendant No. 1. Delhi Development Authority on 3rd December, 1985 and it filed objections (1.A. No. 173 of 1986) against the award under Sections 30 and 33 of the Arbitration Act on 2nd January, 1986. THE objections were opposed on behalf of the plaintiff. THE following issues were framed vide orders dated 29-9-1986 :