DEV SHASAN JAIN SHWETAMBAR MURTIPUJAK TRUST Vs. VEER TOWER CHS LTD.

JUDGEMENT

(1.) The captioned proceedings are Applications filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 ("the Act").

(2.) Arbitration Application No. 2695 of 2025 is an application under Sec. 11 of the Act filed by M/s. Bhadra Enterprises ("Developer"), a developer who has developed a building and eventually conveyed it to the respondent, Veer Tower Cooperative Housing Society Ltd. ("Society").

(3.) Arbitration Application No. 103 of 2025 is an application by Shree Dev Shasan Jain Shwetambar Murtipujak Trust ("Temple Trust"), a trust that is a recipient of gifts of land from the Developer for purposes of a Jain Temple, standing on a part of the premises where a building called Veer Tower was developed by the Developer.