NAJ PROPERTIES AND DEVELOPERS Vs. NEELUFAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent Nos.1 and 2.

(2.) This miscellaneous first appeal is filed under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 praying this Court to set aside the order passed in A.S.No.46/2017 dtd. 4/9/2020, on the file of the 20th Additional City Civil and Sessions Judge, Bangalore (CCH-32) and consequently to set aside the award passed in A.C.No.114/2014 dtd. 5/1/2017 passed by the Sole Arbitrator at Arbitration and Conciliation Centre, Bangalore (Domestic and International) and grant such other reliefs as deemed fit under the circumstances of the case.

(3.) The appellant sought the following reliefs before the arbitrator: