DLF LTD. Vs. LEIGHTON INDIA CONTRACTORS PRIVATE LTD.

JUDGEMENT

(1.) This order will dispose of the two appeals filed under Section 37 of the Arbitration & Conciliation Act, 1996 ("A & C Act", for short), challenging an interim order dated 13th May, 2020, passed by the learned Single Judge in O.M.P.(I)(COMM.) 109/2020 on an application filed by Leighton India Contractors Private Ltd. (hereinafter referred to as "Leighton") under Section 9 of the A & C Act.

(2.) While taking note of this fact, this Court had passed the following order on 8th July, 2020:

(3.) The facts as are relevant for the purpose of disposal of these appeals may be stated in brief. The parties had entered into a Contract Agreement ("C.A.", for short) dated 19th September, 2013, in respect of works for the project of DLF Limited (hereinafter referred to as "DLF"), named as "The Camellias", which was a residential project with a Contract Price of Rs.1438,72,27,078/-. In this C.A., 9 Residential Towers and 3 Basements consisting of 429 flats were required to be constructed at DLF City, Phase-V, Gurugram.