AMBRISH H. SONI Vs. CHETAN NARENDRA DHAKAN

JUDGEMENT

(1.) These two Arbitration Appeals are filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short 'The Arbitration Act') by Ambrish Soni, who is respondent no.1 in Arbitration proceedings before the Tribunal and by Ms. Ilaben Vadher, who is claiming to be owner of subject property; challenging the order dtd. 16/7/2024 passed by the learned Single Judge of this Court.

(2.) The respondent no.1 herein (Chetan Dhakan) is the original claimant before the sole Arbitrator, who was petitioner before the learned Single Judge in Commercial Arbitration Petition (L) No.33385 of 2023 (Petition filed under Sec. 9 of the Arbitration Act).

(3.) The parties are hereinafter referred as per their nomenclature before the sole Arbitrator.