SATISH KUMAR MISHRA Vs. MEGHA SINGH

JUDGEMENT

(1.) Arb.P. 34/2013 & CRL.M.A. 12644/2018, I.As. 4704/2015, 6663/2015, 13107/2018

(2.) The background is that the Respondent Mrs. Megha Singh, herein purchased a piece of land in Jim Corbett National Park in the year 2010 and constructed a property by the name Queens Fair Mont, which was a resort. The Petitioner-Mr.Mishra, was to market the said property and for the purpose of marketing, it is the case of the Petitioner that agreement dated 19th January, 2011 was entered into. The clauses of the agreement relied upon by the Petitioner are not relevant for the present. The Respondent filed a reply and alleged that the agreement itself was never executed and that she never signed the agreement dated 19th January, 2011. It was also alleged that the original agreement having not been filed before the Court, the matter is not liable to be referred to arbitration. The Respondent also relied upon an FIR which was filed by her against the Petitioner alleging misappropriation, etc.

(3.) In rejoinder, the Petitioner has placed on record the copy of the agreement containing the original signatures of the Respondent. Vide order dated 24th March, 2014, this Court passed the following directions: