VIJAY NAYYER Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These objections are to the Award dated 23rd August, 1984 of the Arbitrator raised by the respondents - DDA in IA. 1199/86.

(2.) There are two principal objections raised by the respondent -DDA in IA. 1199/ 86 to the Award.

(3.) The first objection to the Award is that there was no requisite extension of time for making and the Award is, therefore, without jurisdiction. Mr. Arya, the Learned Counsel for the petitioner has relied on a letter dated 2.8.1984 issued by the Executive Engineer. Housing Division No. XI, DDA, New Delhi to the Arbitrator which records that the respondent's office has no objection for the extension of time to give the Award upto 31st August, 1984. In view of this express extension of time granted by the respondent DDA, there is no merit in this objection particularly when the Award was delivered on 23rd August, 1984, within the extended period. The same is accordingly dismissed.