SANJAY ARORA Vs. RAJAN CHADHA

JUDGEMENT

(1.) This appeal, under Section 37(2)(b) of the Arbitration and Conciliation Act, 1996 (the 1996 Act), is directed against the order dated 1st July, 2020, passed by the learned sole arbitrator.

(2.) Before proceeding to advert, in detail, to the facts of the case, I deem it appropriate to dispose, at the outset, of one of the objections raised by the appellant to challenge the impugned order.

(3.) The dispute pertains to the respective liabilities of Appellant No. 1, Sanjay Arora vis-a-vis Rajan Chadha and Rajiv Chadha (Respondents 1 and 2, referred to, hereinafter, as "the Chadhas") and Sumit Gupta and Shilpa Gupta (Respondents 3 and 4, referred to, hereinafter, as "the Guptas") qua a loan availed by Appellant No. 2, M/s RBT Pvt. Ltd. ("RBT") from South Indian Bank ("the Bank"), against which a property located at C-11/4, Arjun Marg, DLF City, Phase-1 - 122002 ("the Gurgaon property"), belonging to Rajan Chadha and his wife, stood mortgaged. (For sake of convenience, Sanjay Arora would hereinafter be referred to as "the appellant")