CHANDER MOHAN LALL Vs. DLF HOME DEVELOPERS LIMITED

JUDGEMENT

(1.) This appeal has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter, 'the Act') read with Sec. 13 of the Commercial Courts Act, 2015 challenging the order dtd. 28/3/2019 passed by the learned Single Judge in O.M.P. (COMM) 271/2018, with the following prayers:-

(2.) As noted from the impugned order, the disputes between the parties arise from the Retail/Commercial Office Space Buyer's Agreements ('the Agreement') dtd. 31/5/2006 regarding the delay in handing over of the possession of the office spaces to the appellant by the respondent.

(3.) The case of the appellant was that the last installment was payable only on the receipt of notice from the respondent that it has received the Occupancy Certificate from the Delhi Development Authority and such an intimation was received only in the year 2011. According to the appellant, he was ready and willing to pay the last installment, whereas, the respondent refused to hand over the possession of the office space until and unless the appellant pays other charges.