THEMES LEARNING EXPRESSIONS PVT. LTD Vs. DLF LTD

JUDGEMENT

(1.) Ia No. 16072/2013 (Exemption)

(2.) The impugned award, in short, allowed the aforementioned application of the respondent for claiming recovery of possession of the premises in issue being: Shop Nos. 218, 219, 220, 221, 221A, 222 and FFK3 situate on the first floor of DLF Place, Saket, New Delhi having a super area of 706.521 sq. mtrs. (approximately) (hereinafter referred to as the demised premises).

(3.) The impugned award primarily is based on the construction of documents to which I will make a reference hereinafter. It is pertinent to note that there is no dispute as between the parties either as regards the execution of the documents or their contents.