SURENDER BAJAJ Vs. DINESH CHAND GUPTA

JUDGEMENT

(1.) This petition seeks for the following reliefs:

(2.) Learned counsel for the petitioner submits that as per Clause 17 of the Collaboration Agreement dtd. 26/11/2018, the dispute is amenable to be referred to the Arbitrator. He, therefore, submits that in the instant case, the Collaboration Agreement was entered into and petitioner was to carry out the construction. He further states that in lieu of the construction, the possession and ownership of the second-floor was to be handed over. He contends that despite the fact that the construction has already been fully carried out, the respondents, on one pretext or the other, are denying the petitioner's rights.

(3.) Learned counsel for the petitioner, therefore, submits that the dispute be referred to the Arbitrator.