NEERU JAIN Vs. JASMINE BUILDMART PVT. LTD.

JUDGEMENT

(1.) All the above applications are being decided by this common order since the original Petitions were decided by a common judgement by this Court.

(2.) Present Applications have been filed by the Petitioners seeking clarification / modification of Order dated 21.10.2019 passed by this Court restraining the Respondents from executing sale deeds in respect of the apartments in question as well as from parting with possession, to the extent the Court directed that the interim order shall remain in operation only for the period prescribed under Section 9 (2) of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as the "?Act "?).

(3.) At the outset, it needs to be noted that judgement in the present Petitions was pronounced by the Court on 21.10.2019. Prior to the said date neither party herein made any effort to bring to the notice of this Court that steps had been taken for commencement of the Arbitral Proceedings. It is only by way of the present Applications that the said fact has been brought to the notice of this Court by the Petitioners.