HERMAN PROPERTIES LTD Vs. RUPALI SINGLA

JUDGEMENT

(1.) This is a petition filed under Section 9 of the Arbitration and Conciliation Act, 1996 (in short the Act), to seek an injunction against the respondents, so as to prevent them from creating third party interest and / or executing any agreement or to proceed with grant of license or permission for development qua the land located in the revenue estate of Village Shahpur H.B. 125 and Village Buhava H.B. 162, Ambala Cantt. in the State of Haryana (hereinafter referred to as the land in issue).

(2.) The said relief is claimed in the background of a purported collaboration agreement dated 06.05.2011 (in short the parent agreement), entered into amongst the petitioner and the three (3) respondents and six (6) other persons. In all there are ten (10) entities, which are party to parent agreement. Curiously though, nine (9) persons referred to in the parent agreement, stand identified. The particulars of the tenth (10th) entity are not recorded in the said agreement.

(3.) This petition was filed, apparently on, 22.01.2013. It was moved in court on 28.01.2013, when notice was issued to the respondents herein.