HARJEET SINGH Vs. OMAXE LIMITED

JUDGEMENT

(1.) By order 21/12/2023, this Court had appointed a Sole Arbitrator to arbitrate on the dispute between the parties. The arbitration clause, governing the contract between the parties reads thus:

(2.) The order dtd. 21/12/2023 was carried in appeal by the respondent to the Supreme Court.

(3.) By order dtd. 27/8/2024, the Supreme Court has set aside the order dtd. 21/12/2023 of the Coordinate Bench, in the following terms: