VILLA REALCON LLP Vs. CHANDRESH PARBAT GOTHI

JUDGEMENT

(1.) This is an Appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 ("the Arbitration Act") impugning an order dated September 4, 2025, by which the Learned 2nd Joint Civil Judge, Senior Division, Panvel rejected an Application filed by the Appellant under Sec. 8 of the Arbitration Act.

(2.) An Application under Sec. 8 of the Arbitration Act had been filed in Special Civil Suit No. 130 of 2025 ("Suit 130") filed by Respondent No.1, Chandresh Parbat Gothi ("Chandresh"). Villa Modern Constructions L.L.P. ("Villa Modern") was Defendant No.1. and Villa Realcon LLP was Defendant No.2 ("Villa Realcon") in Suit 130.

(3.) City and Industrial Development Corporation Limited ("CIDCO") was Defendant No.3 and its various office bearers were Defendant Nos. 4 to 8. The Panvel Municipal Corporation ("PMC") was Defendant No.9 while Director, Town Planning of PMC was Defendant No.10. There were two other Defendants namely Abhijeet Prabhakar Jail, Defendant No.11 ("Abhijeet") and James Pascal D'Silva, Defendant No.12 ("D'Silva").