SURINDER PAL SINGH Vs. PRIME PROPERTY REALTY

JUDGEMENT

(1.) The present petition has been filed by petitioner seeking appointment of an Arbitrator under the provisions of Sec. 11 of the Arbitration and Conciliation Act, 1996.

(2.) According to petitioner, on 10/5/2019, respondents No. 1 to 3 entered into a collaboration agreement with the respondents No. 4 to 7 for construction and development of the property belonging to respondents No. 4 to 7 bearing No. 97, Block C, Chander Nagar, Janak Puri, New Delhi-110058 ad-measuring 195 sq. yds.

(3.) Accordingly, respondents No. 1 to 3 were supposed to commence the construction within 15 days of handing over possession of the aforesaid property and the same was to be completed before expiry of 20 months in accordance with plan sanctioned by Municipal Corporation of Delhi.