JITUBHAI BAROT Vs. GOREGAON NAV NIRMAN CHSL

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The Petition is under Section 37 of the Arbitration and Conciliation Act 1996. It takes exception to an order dated 3rd October 2020 made by the sole Arbitrator, Mr Piyush Raheja, an Advocate of this Court on a Section 17 application.

(3.) In the arbitration, the present Petitioner ("Barot") was the Respondent and the Society, the present Respondent, was the claimant. The reference to arbitration was pursuant to an order dated 11th November 2019. The Society has a building at Siddharth Nagar Layout, Goregaon (West), Mumbai 400 062. The Society has 32 members. These were initially the MHADA tenants on a rental basis in Building No. 15. Their tenancies were later converted to ownership. In 2004, the Society started redevelopment and appointed Barot as the developer. There followed some correspondence and ultimately the parties entered into a Development Agreement dated 27th August 2007.