G.VIBBY Vs. CRESCO HOUSING PROJECTS

JUDGEMENT

(1.) Both the applications arise from a common set of facts between the same parties. Therefore, both the Applications are heard together and disposed of by way of this common order:-

(2.) Heard Sri B.Rajeshwar Reddy, learned counsel for the Applicants in A.A.No.155 of 2023 and respondents 1 and 2 in A.A.No.15 of 2023, Sri K.Sathakarni, learned counsel for the Applicant in A.A.No.15 of 2024 and respondent Nos.1 and 4 in A.A.No.155 of 2023, M/s Unnam Law Firm, learned counsel appearing for respondent No.2 and Sri Mohd. Moin Ahmed Quadri, leaned counsel appearing for respondent No.3 in A.A.No.155 of 2023.

(3.) Mr. G.Vibby and Mr. G.Chakradhar, sons of late G.K.Raju, represented by their GPA holder Mr. N. Ravinder Reddy, have filed Arbitration Application vide A.A.No.155 of 2023 against M/s. Cresco Housing Projects, Mr. Shyam Sunder Baheti, Mr. Dommata Narsimha Rao and Mr. S. Anil Kumar, seeking appointment of Arbitrator to adjudicate the disputes between the parties in relation to cancellation of Development Agreement - cum - General Power of Attorney (DAGPA), dtd. 6/2/2017. Likewise, M/s Cresco Housing Projects represented by its Promoter and working partner Mr. S.Anil Kumar, has filed A.A.No.15 of 2024 against Mr. G. Vibby and Mr. G. Chakradhar, seeking appointment of Arbitrator to adjudicate its claims including but not limited to indemnification, specific performance of the respondent's/Mr. G. Vibby and Mr. G. Chakradhar duties and obligations as per the clauses of the DAGPA dtd. 6/2/2017, rectification deed and to resolve the said disputes.