RAHUL BHARGAVA Vs. NEO DEVELOPERS PVT LTD

JUDGEMENT

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

(2.) Present Appeals have been filed by six Appellants under Sec. 13 (1A) of the Commercial Courts Act, 2015, read with Sec. 37(1)(b) of the Arbitration and Conciliation Act of 1996 (herein after referred to as the Act of 1996), inter-alia,, challenging the Final Orders passed by the District Judge (Commercial Court), Central Delhi, Tis Hazari Courts, Delhi, by which the Petitions filed under Sec. 9 of the Act of 1996, were dismissed by the concerned Commercial Courts.

(3.) FAO (COMM) NO. 210/2025, titled "Rahul Bhargava &Anr. vs. Neo Developers Pvt. Ltd.", has been treated as the lead matter in the present bunch of Appeals.