RAHEJA DEVELOPERS LTD. Vs. PRAN MEHTA

JUDGEMENT

(1.) Mr. Sandeep Sethi, learned senior counsel appearing for the petitioner/ plaintiff has handed over a copy of the order passed on 13.02.2020 by the Court of Ms. Sumitra Kadian, Civil Judge, Gurugram, whereby the petitioner has withdrawn the suit, being CS No.1501/2019 against respondents/defendant nos.1 to 7. Copy of the order is taken on record.

(2.) With the consent of the parties, Hon'ble Mr. Justice Badar Durrez Ahmed, Former Chief Justice, Jammu and Kashmir High Court is appointed as a Sole Arbitrator to adjudicate the disputes between the parties arising out of the following agreements :

(3.) The address and mobile number of the learned Arbitrator is as under: