HIRANI DEVELOPERS Vs. NEHRU NAGAR SAMRUDDHI CHS LTD.

JUDGEMENT

(1.) Leave granted.

(2.) Existence of an arbitration agreement is in dispute.

(3.) By common order dtd. 26/6/2025, the High Court of Judicature at Bombay held that there was no such arbitration agreement between the parties and dismissed the five applications filed under Sec. 11 of the Arbitration and Conciliation Act, 1996; For short, 'the Arbitration Act', by the appellant, Hirani Developers, seeking appointment of an arbitrator.