KALYAN CHANDRA GOYAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was awarded a work contract for providing peripheral water supply line by the respondent. During the execution of the aforesaid contract disputes arose between the parties and accordingly the said disputes were referred to an arbitrator Appointed by the appointing authority.

(2.) The arbitrator entered upon the reference, accepted evidence adduced by the parties and thereafter by his order dated 7.12.1991 published the award. The said award was filed in this court as against which both the petitioner as also the respondent filed their objections. The objection of the respondent relate to award passed by the arbitrator in respect of claims No. 1,4,5,7 & 14 whereas the objections of the petitioner relate to claims No.6,8,12 & 13. The aforesaid objections were placed before me for considerations and disposal, on which I have heard the learned counsel appearing for the petitioner as also the learned counsel appearing for the respondent.

(3.) Mr. Aggarwal appearing for the petitioner at the very outset fairly submitted that so far as the petitioner is concerned he is not pressing the objections in respect of claims No.6,8 & 12. Thus the objections in respect of the aforesaid claims stand dismissed as not pressed. Under the aforesaid circumstances the objections of the petitioner survive only in respect of claim No. 13.