ANIL SETH Vs. MEGA CONSTRUCTION COMPANY

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed by the Appellants-Shri Anil Seth and Shri Sunil Seth under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter, 'the 1996 Act') challenging order dtd. 3/6/2023 passed by the ld. Sole Arbitrator.

(3.) The submission on behalf of the Appellants is that the Appellants' prayer for interim relief has been rejected by the ld. Arbitrator. The transaction in respect of which arbitration has been invoked is one of a collaboration agreement dtd. 29/5/2019 in respect of property bearing no. 3310/B, Ranjeet Nagar, New Delhi-110008 (hereinafter, 'subject property'). As per ld. Counsel for the Appellants, two floors i.e., the ground and the first floor were to fall in the share of the developer/Respondent and the remaining floors were to fall in the share of the Appellants.