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Mr Anil Vadera & Anr vs Splendor Landbase Limited on 1 December, 2025

Author: Amit Bansal

Bench: Amit Bansal

                               $~44
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        ARB.P. 2005/2025
                                        MR ANIL VADERA & ANR.                  .....Petitioners
                                                     Through: Mr. Shobhit Garg & Mr. Aayush
                                                              Malhotra, Advocates.

                                                                     versus

                                        SPLENDOR LANDBASE LIMITED                                               .....Respondent
                                                    Through:

                                        CORAM:
                                        HON'BLE MR. JUSTICE AMIT BANSAL
                                                                     ORDER

% 01.12.2025

1. The present petition has been filed under Section 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter the 'Act') seeking appointment of a Sole Arbitrator for the adjudication of the disputes between the parties arising out of a Space Buyer Agreement dated 17th May, 2016 (hereinafter the 'Agreement') entered into between the parties.

2. Counsel for the petitioner states that the Agreement contains an arbitration clause, i.e. Clause U, which provides for adjudication of any disputes arising between the parties by arbitration.

3. The petitioner has duly communicated the above facts to the respondent also vide statutory notice under Section 21 of the Act. Since the respondent has not replied to the aforementioned notice, the petitioner has been constrained to approach this Court by way of the present petition.

5. Issue Notice.

6. None appears on behalf of the respondent despite advance service.

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 02/12/2025 at 21:29:51

7. Notice be issued to the respondent through all permissible modes.

8. If the respondent wishes to contest the present petition, a reply may be filed within two (2) weeks from today.

9. List on 27th January, 2026.

AMIT BANSAL, J DECEMBER 1, 2025 at ARB.P. 2005/2025 Page 2 of 2 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 02/12/2025 at 21:29:51