Delhi High Court - Orders
Karan Singh vs M/S Bptp Ltd on 1 August, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1148/2024
KARAN SINGH .....Petitioner
Through: Mr. Lokesh Kr. Bidhuri, Mr. Amit
Malik, Mr. Varun Bhadana, Advs.
versus
M/S BPTP LTD. .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 01.08.2024 I.A. 35090/2024
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
ARB.P. 1148/20244. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.
5. The arbitration clause is Clause 48 in the Application for Allotment by Sale of Residential Flat in "Park Generations", Sector-37D, Gurgaon (Haryana) dated 05.09.2011.
6. Since there were disputes between the parties, the petitioner invoked 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 06/08/2024 at 20:57:09 arbitration vide Legal Notice dated 27.04.2024.
7. For the said reasons, issue notice to the respondent on the petitioner taking requisite steps through all permissible modes including electronic within one week from today, returnable on 06.11.2024.
JASMEET SINGH, J AUGUST 1, 2024/NG Click here to check corrigendum, if any 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 06/08/2024 at 20:57:09