SAMYAK PROJECT PVT. LTD. Vs. ANSAL HOUSING LIMITED

JUDGEMENT

(1.) Detailed arguments were advanced by Mr. Vivek Kohli, learned senior counsel on behalf of the petitioner and by Mr. Sachin Datta, learned senior counsel on behalf of the respondent, in both these matters.

(2.) It appears that four projects form the subject matter of agreements between the petitioner and the respondent, of which each of these petitions is concerned with one project. OMP (I) (COMM) 58/2021 is concerned with the Ansal Hub project and OMP (I) (COMM) 59/2021 is concerned with the Ansal Height Project at Sectors 83 and 92, Gurugram, respectively.

(3.) Disputes have cropped up, between the petitioner and the respondent, in all these four projects. In respect of one of the projects, namely the Ansal Boulevard project, the matter already stands referred to arbitration by Hon'ble Mr. Justice A. K. Sikri, an eminent former judge of the Supreme Court, pursuant to a petition, under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the 1996 Act"), filed by the respondent in the present petitions.