Delhi High Court - Orders
Piya Krishna vs Splendor Landbase Limited on 12 August, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~2-3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 346/2024
PIYA KRISHNA .....Petitioner
Through: Ms. Sagarika Kaul, Adv.
versus
SPLENDOR LANDBASE LIMITED .....Respondent
Through: Mr. Sarthak Gupta, Adv.
3
+ ARB.P. 347/2024
VIKRAM KRISHNA .....Petitioner
Through: Ms. Sagarika Kaul, Adv.
versus
SPLENDOR LANDBASE LIMITED .....Respondent
Through: Mr. Sarthak Gupta, Adv
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 12.08.2025 I.A. 13048/2025 & I.A. 13044/2025
1. These are applications filed under Section 151 of the Code of Civil Procedure, 1908, seeking revival of the present petitions as the respondent has not cleared the arrears.
2. These petitions were disposed of vide the order dated 14.10.2024 passed by this Court.
3. Mr. Gupta, learned counsel for the respondent, states that the entire amount has been cleared.
4. In future, if the respondent does not comply with the settlement agreement dated 12.09.2024 in its letter, spirit and intent and if any further default is committed, the Court will be compelled to revive the petitions to appoint an arbitrator to adjudicate the disputes between the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/08/2025 at 21:44:00 parties.
5. The present applications are disposed of.
6. The present petitions already stand disposed of.
JASMEET SINGH, J AUGUST 12, 2025 / (MS) This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/08/2025 at 21:44:00