Delhi High Court - Orders
Shri Chandrasen Singh, Proprietor Of ... vs M/S Bptp Limited on 11 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 33/2025
SHRI CHANDRASEN SINGH, PROPRIETOR OF SUNSHINE
FINISHES .....Petitioner
Through: Mr. Sunil Mund, Mr. Vedant Mund
and Mr. Tribhuvan, Advocates.
versus
M/S BPTP LIMITED .....Respondent
Through: Mr. Kaushik Poddar, Mr. Akash Dalal
and Mr. Mohd. Hanzala Reza, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.09.2025
1. This Petition is filed on behalf of the Petitioner under Section 11(5) and (6) of the Arbitration and Conciliation Act, 1996 ('1996 Act') seeking appointment of the Sole Arbitrator.
2. Disputes having arisen between the parties in relation to Work Order dated 03.03.2015, whereby Petitioner was awarded the work of "Balance Civil and Structural Work of 3 Towers-K, L and M at Respondent's Group Housing Project Park Serene Spacio, Sector 37 D, Basai, Gurgaon", Petitioner invoked the arbitration clause and sent notice dated 19.09.2024 for appointment of the Arbitrator but there was no response. As per the Petitioner a sum of Rs.4,09,93,158/- is due and payable to the Petitioner from the Respondent.
3. Learned counsels for the parties jointly submit that settlement talks have failed between the parties and hence the Court may appoint a Sole ARB.P. 33/2025 Page 1 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 26/09/2025 at 22:08:20 Arbitrator.
4. Accordingly, with the consent of the parties, Mr. Vinay Kumar Khanna, Principal District & Sessions Judge (Retd.) (Mobile No.9910384719) is appointed as Sole Arbitrator to adjudicate the disputes between the parties. Arbitral proceedings will be held under the aegis of Delhi International Arbitration Centre ('DIAC'). Fee of the Arbitrator shall be fixed as per fee schedule under DIAC (Administrative Cost & Arbitrators' Fees) Rules 2018.
5. Learned Arbitrator shall give disclosure under Section 12 of the 1996 Act before entering upon reference.
6. It is made clear that this Court has not expressed any opinion on the merits of the case and all rights and contentions of the parties are left open.
7. Petition is disposed of in the aforesaid terms.
JYOTI SINGH, J SEPTEMBER 11, 2025 Ch ARB.P. 33/2025 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 26/09/2025 at 22:08:20