ANSHU BHANOT Vs. SRAJAN INFRASTRUCTURE AND OTHER

JUDGEMENT

(1.) In this application filed under Section 11(6) of the Arbitration & Conciliation Act, 1996, the applicant has prayed that any former Judge of the High Court may be named and appointed as Arbitrator.

(2.) Briefly stated, the facts are that applicant is an owner of certain khasra numbers described in para 1 of the application. The applicant entered into a development agreement with non-applicant firm on 22.7.2010 for development and construction of residential houses etc. The said agreement was presented for registration on the same date and was duly registered. This agreement is filed as document D/1.

(3.) Shri V. R. Rao, learned senior counsel contended that under the agreement, the entire work was required to be completed within 24 months from date of sanction of the plan. The sanction was accorded on 7.6.2011. Thus, counting 24 months from 7.6.2011, in any case, the work was required to be completed till 6.6.2013. It is submitted that non-applicants did not start any activity of any nature till date. When non-applicants were put to notice, they spread some 'mooram' over certain piece of the land. However, no construction work of any nature was started.