LAWS(DLH)-2006-4-4

SUDHIR DUBEY Vs. RASHMI HANS

Decided On April 25, 2006
SUDHIR DUBEY Appellant
V/S
RASHMI HANS Respondents

JUDGEMENT

(1.) This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996.

(2.) The parties had entered into an agreement on 11th January, 1999 to appoint an Arbitrator in the event some disputes arise between the parties.

(3.) Dispute arose between the parties with the result that the Petitioner approached this Court by filing OMP No. 321/2003 under Section 9 of the Arbitration and Conciliation Act, 1996. The interim measure sought for by the Petitioner was to the effect that the Defendant be restrained from creating any third party interest in the Second floor alongwith terrace of the residential property No. B-152, Second Floor, East of Kailash, New Delhi.