ROYAL ORCHIDS Vs. KULBIR SINGH KOHLI

JUDGEMENT

(1.) The present appeal has been filed by the appellant under Sec. 37(1) (b) of the Arbitration and Conciliation Act, 1996 challenging the judgment dtd. 23/8/2022 passed by learned Single Judge in OMP (I) (COMM) 192/2022, vide which petition under Sec. 9 of the Arbitration and Conciliation Act, 1996 filed by the respondents has been dismissed.

(2.) Appellant is a business entity which has common management with Aero Club, known as Woodland Group. Over the last few decades, appellant has been involved in and has successfully undertaken several construction and infrastructure development projects in and around the National Capital Region of Delhi.

(3.) Respondent nos.1 and 2 are spouses and are the co-owners of a plot of land and in possession of freehold property bearing number K-1, built on plot no.1, in K block, situated in the area of Village Basai Darapur, Rajouri Garden, New Delhi.