- (1.) An Award dated 10th November, 2016 was passed by Hon'ble Mr. Justice R.C. Lahoti, former Chief Justice of India in respect of the disputes between the petitioner and the respondent relating to development and construction of Ludhiana City Centre at Ludhiana, Punjab. The respondent, Ludhiana Improvement Trust, Ludhiana filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996. An application for execution was filed by the petitioner in the District Court at Ludhiana which is also pending.
(2.) There were several claims made against the petitioner which were subject matter of Awards against the petitioner whereby a liability of Rs.46,20,46,373/ - was fastened on the petitioner. The claimants therein filed execution petitions in the High Court of Delhi. Mr. Mukul Rohtagi, learned senior counsel appearing on behalf of the petitioner submits that there are several civil suits and other cases pertaining to disputes raised by the claimants against the petitioner are pending at Delhi.
(3.) After hearing Mr. Mukul Rohtagi and Mr. D.S. Patwalia, learned senior counsel appearing for the parties and considering the material on record, we are of the opinion that Arbitration Petition No.1111 of 2017 under Section 34 of the Arbitration and Conciliation Act, 1996 pending in the Additional District Judge, Ludhiana, Punjab and the Execution Petition No.506 of 2018 titled as 'Today Homes & Infrastructure Private Limited versus Ludhiana Improvement Trust' pending in the Court of Additional District Judge, Ludhiana, Punjab and the other pending applications shall be transferred to the High Court of Delhi at New Delhi. Accordingly, the transfer petitions are allowed.;