PRIDE CONSTRUCTION CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) IN this petition under Ss. 14 and 17 of the Arbitration Act 1940 (for short 'the Act'), the respondent Delhi Development Authority (DDA) objector has filed objections under Ss. 30 and 33 of the Act to the award dated 15.2.1988 '.made by the arbitrator, the second respondent herein. The objections have been registered as IA No. 4086/88. On the objections, the court framed the following issue :