PRAJITA DEVELOPERS PVT. LTD. Vs. YUSUF KHAN AND ORS.

JUDGEMENT

(1.) The Appellants (original Petitioners) have challenged impugned order dated 14.01.2016 passed by the learned Single Judge, thereby the Petition under Section 9 of the Arbitration and Conciliation Act, 1996 (for short, "Act of 1996") is dismissed.

(2.) The Appellants, through Section 9 Petition, sought injunction against Respondent No.1, his servants and agents from dispossessing from the property bearing land admeasuring 2,056 sq.mtrs. plot no.16 of Pali Hill Estate in the Village of Danda (Bandra), TalukaAndheri, Bandra (East), Mumbai 400 051, forming part of Survey No.236, No.3, N.A. No.329 corresponding CTS. No. C/1395, C/1396 and C/1397 (hereinafter referred to as the said Property).

(3.) Respondent No.1 is 92 years old, a senior citizen, had entered into Development Agreement dated 23.06.2006. The learned Judge referred those facts in paragraphs 4, 5 and 6 in the impugned order, which read thus: