CHANDER MOHAN LALL Vs. DLF COMMERCIAL DEVELOPERS LTD

JUDGEMENT

(1.) Present appeal has been filed against order dated 20th February, 2013 of learned Arbitrator passed on the application under Section 17 filed by the appellant.

(2.) By the impugned order, the learned Arbitrator has directed the appellant for depositing the holding and maintenance charges from 12th January, 2011 till actual holding over the possession of the said premises by the respondent to the appellant and further directs to deposit the FDR drawn on a nationalized bank in the name of the respondent with this Tribunal of an amount equivalent of the arrears of holding and maintenance charges demanded by the respondent from 1st May, 2009 during the pendency of the present proceedings.

(3.) The appellant had entered into four retail/commercial office space buyer agreements all dated 31st May, 2006 for purchase of office space on the 10th floor bearing No.1001, 1002, 1027 and 1024 having super area of 7497 sq. ft. in shopping mall cum entertainment complex named as DLF Tower, Jasola on commercial plot of land bearing Plot No.11 admeasuring 6440 sq. meter situated at commercial centre, DLF Towers, Jasola, New Delhi. The schedule of payment for purchase of the aforesaid office space is given in Annexure-III to all the four agreements.