M/S Guar Construction Co vs Dda
2015 Latest Caselaw 777 Del

$~19.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 3053/2012 and I.A. 18510/2012, 1283/2014
     M/S GUAR CONSTRUCTION CO                   ..... Plaintiff
                   Through: Mr. S.K. Jain, Advocate

                         versus

     DDA                                             ..... Defendant
                         Through: Mr. M.K. Singh, Advocate

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 28.01.2015

1. Counsel for the plaintiff states that during the pendency of the

present proceedings, the Engineer (Member) of the DDA had

appointed an Arbitrator to adjudicate the disputes between the parties,

subject matter of the present suit, in terms of clause 25 of the

Agreement and pursuant thereto, the parties had appeared before Shri

S.S.Jain, SC Arbitrator, DDA, who has reserved the orders. He submits

that the Award has yet to be pronounced and in view of the

subsequent events, he does not wish to press the present suit, which

is accordingly disposed of alongwith the pending applications.

HIMA KOHLI, J JANUARY 28, 2015 rkb