Vipin Sanghi, J. - (1.) I.A. No. 4191/1999
(2.) THE respondent DDA has filed these objections under Sections 30 and 33 of the Indian Arbitration Act, 1940, against the award dated 02.11.1998 made by the sole arbitrator, Mr. L.R. Pahwa. He was appointed as the sole arbitrator to adjudicate the claims of the petitioner against the respondent arising out of a contract for construction of 704 EWS houses in Block -F, Pocket -8 to 13 vide agreement No. 5/EE/RPD -5/DDA/85 -86. Learned Counsel for the objector DDA, at the time of hearing has made his submissions only in respect of a few items awarded by the learned arbitrator and has not questioned the remaining award. Accordingly, I now proceed to deal with each of the objections actually raised by the objector and argued by the parties.
(3.) CLAIM No. 1 was made for recovery of Rs. 1,95,06,866/ - plus interest on account of non -payment of the final bill prepared and submitted by the claimant/petitioner. While dealing with this claim, the learned arbitrator has dealt with various recoveries made by the respondent -objector, which were put to challenge in arbitration. Learned Counsel for the respondent has sought to challenge the award made in respect of the recovery of Rs. 55,322.10 on account of recovery of stipulated material at penal rates.;