MEERUT DEVELOPMENT AUTHORITY Vs. SURENDRA KUMAR

JUDGEMENT

(1.) Pleadings are complete and the counsel for the parties agree that the petition may be disposed off under the Rules of the Court.

(2.) Heard learned counsel for the parties.

(3.) The petitioner Development Authority entered into an agreement dated 26.12.1979 for construction of a Panchayat Bhawan at Qaiserganj, Meerut. A dispute arose between the parties and on the basis of the agreement an Arbitrator was appointed vide order dated 3.3.1991 who has rendered an award dated 6.10.1991 and the same was made Rule of the Court vide order dated 13.8.1996 and the appeal against the same was also dismissed vide order dated 21.5.2001. The award and the two orders of the court below are under challenge in this petition.