MAC ASSOCIATES Vs. PARVINDER SINGH

JUDGEMENT

(1.) The present appeal has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') by the appellant challenging the impugned order dtd. 7/11/2023 passed by the District Judge (Commercial Court)-03, South, Saket Delhi (hereinafter referred to as 'Commercial Court'), dismissing the application filed by the appellant/defendant under Sec. 8 of the Act in a suit for recovery filed by the respondent/plaintiff.

(2.) Briefly, the facts relevant for deciding the present appeal are as follows:

(3.) It is the case of the appellant that the respondent failed to complete the aforesaid work on time.